Section 22 in The Goa, Daman and Diu Administration of Evacuee Property Rules, 1965
22. [Management] [In the marginal heading of Rule 22 the word 'Administration' is substituted by the word 'Management' and in sub-rule (1) of Rule 22, the word 'administration' is substituted by the word 'Management' vide Amendment Rules, 1977, published in Official Gazette, Series I No. 53 dated 31-3-1977.] and other charges.
(1)A fee equivalent to [20] [In Rule 22 for the figure '10', figure '20' is substituted vide Amendment Rules, 1979, published in Official Gazette, Series I No. 18 dated 2-8-1979.] per cent of gross realisation made from evacuee property shall be charged as [Management] [In the marginal heading of Rule 22 the word 'Administration' is substituted by the word 'Management' and in sub-rule (1) of Rule 22, the word 'administration' is substituted by the word 'Management' vide Amendment Rules, 1977, published in Official Gazette, Series I No. 53 dated 31-3-1977.] charges from the date on which the property is taken over by the Custodian.(2)Nothing in sub-rule (1) shall entitle the Custodian to recover any charges on account of the administration, maintenance or repairs of any evacuee property from the sale proceeds thereof; but where any such property is disposed of by sale, it shall be lawful for the Custodian to realise from the sale proceeds only such amount as is, in his opinion, sufficient to defray the expenses incurred in connection with, or incidental to the disposal of such property.(3)In addition to normal repairs the Custodian may also spend such amounts on special repairs to the property as are sanctioned by the Government or the Custodian. Such expenditure on special repairs will in the first instance be met out of the income of the property and if there is no sufficient income, it will be debited against the capital value of the property.
