Section 16(1) in The Orissa Public Demands Recovery Rules, 1963

[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Odisha - Subsection

Section 16(1) in The Orissa Public Demands Recovery Rules, 1963

(1)Where warrant of attachment of movable property by actual seizure is issued, fees at the following rates shall be charged, and the officer deputed to attach such property shall be furnished with a certificate stating the period for which the fees in accordance with this rule have been paid :

(i)	when the amount under the Certificate exceeds Rs.1,000 -	Rs. nP.
	(a)	for the seizure under the order of attachment	3. 00
	(b)	for each man necessary to ensure safe custody of property soattached when such man is actually in possession, per diem.	0. 75
(ii)	When the amount under certificate is Rs. 1,000 or under, butabove Rs.50 -
	(a)	for the seizure under of attachment	2. 00
	(b)	for each man necessary to ensure the safe custody of propertyso attached, when such man is actually in possession, per diem	0. 50
(iii)	When the amount under certificate is Rs.50 or under -
	(a)	for the seizure under the order of attachment	1.00
	(b)	for each man necessary to ensure the safe custody of propertyso attached, when such man is actually in possession, per diem	0. 50

Legal Document View

Unlock Advanced Research with PRISMAI

State of Odisha - Subsection

Section 16(1) in The Orissa Public Demands Recovery Rules, 1963