- When the fee payable by way of poundage has already been realised [* * *] [Omitted by Notification No. 626/VIII-b-1, dated 19-10-1981, (w.e.f. 23-2-1982).] the officer conducting the sale, if he be the Collector, shall credit such fee to the Government as is required by Rule 370, and if he be not the Collector, shall purchase the necessary stamps therewith and attach them to the proceeding by which he reports the sale to the court cancelling them before despatch in the manner prescribed in Rule 386.
