- When the sale is of immovable property the Amin shall receive in cash the twenty-five per cent deposit required by Order XXI, Rule 84. For the rest of the purchase-money he shall ordinarily give a payment order (Form No. 11), entering therein as the date of payment the latest safe date, having regard to the terms of Order XXI, Rule 85. Counterfoil books of payment orders will be supplied for this purpose. If the amount of the purchase-money be less than Rs. 50, the Amin may at his discretion receive payment of it in full at the time of sale.
