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State of Rajasthan - Section

Section 307 in The General Rules (Civil), 1986

307. Amin's deputation fee when sale is not held.

(1)Before an Amin is deputed to sell property a payment shall be required on the following scale to meet the expenses of his deputation in the event no sale take place by reason of the claim being satisfied or for any other cause:-
  Rs. P.
When the amount, including interest due upon the decree ororder does not exceed Rs. 100/- 2.50
When such amount exceeds Rs. 100/- but does not exceed Rs.500/- 4.00
When such amount exceeds Rs. 500/- but does not exceed Rs.1000/- 6.00
When such amount exceeds Rs. 1,000/- 9.00
(2)If the sale takes place the above amount shall be deducted from the poundage payable under Rule 297 (Part I, Article 7) and Part II and if for any reason, it becomes unnecessary for the Amin to proceed to the place where the sale was to have been held, the payment made under this rule shall be refunded, after deduction at the rate of 20 paise in the rupee or part thereof, in no other case shall a refund be allowed.