Section 284(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(2)When immovable property other than the land is put up for sale, a charge shall be levied upon such amount not exceeding the total sum due for recovery as may be realized by the sale at the rate of [three naye paise] [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.] per rupee of the sale proceeds, fractions of a rupee being excluded.
