Section 54(3) in The Orissa Public Demands Recovery Rules, 1963
(3)In cases in which several properties are sold in satisfaction of one certificate, only one boundage fee, calculated on the gross sale-proceeds, shall be levied, Rupees 5 per cent being charged on the gross sale-proceeds up to Rs.1,000 and Rupees 3 per cent on such proceeds exceeding Rs.1,000.
