(1)The process-fee for issue of notice either under Rule 16 or Rule 22 of Order XXI shall be paid when the application for execution is presented. After service of notice if the court directs execution to issue, the fee for attachment or arrest, as the case may be, shall be paid promptly and if the judgment-debtor's property is, after the attachment, ordered to be sold, the necessary sale-fees shall be deposited.(2)Poundage how and when paid. - In cases covered by the note to Article 6, Fart II of the table of process-fees in Rule 365, Chapter XIII of these rules, the additional fees which may become payable shall be paid in [court-fee stamps] [Substituted by Notification No. 101/VIII-b-1, dated 28-2-1962.].(3)Process fees deposited in previous execution not to be used in later execution. - When an application for execution of a decree has been disposed of and fresh application is made the process-fee deposited in connection with the previous execution and not spent shall not be utilized for issue of a fresh process. Such fee may be refunded according to law.
