Section 54(2) in The Orissa Public Demands Recovery Rules, 1963
(2)The percentage leviable shall be calculated on multiples of Rs.20, that is to say, a poundage fee of one rupee shall be levied for every Rs.20 or part of Rs.20, realised by the sale up to Rs.1,000 and in the case of the sale exceeding Rs.1,000 and additional fee of Rs.0.60 nP. shall be levied for every Rs.20 or part thereof of the excess proceeds above Rs.1,000.
