Section 54 in The Orissa Public Demands Recovery Rules, 1963
54. Levy of poundage fees.
(1)Poundage fees shall be leviable in Court fee stamps in cases of sale under the Orissa Public Demands Recovery Act, 1962, at the rate of five per cent, on the gross amount realised by the sale upto Rs.1,000 and at the rate of 3 per cent on all excess of gross proceeds beyond Rs.1,000 :Provided that, where a sale of immovable property is set aside under Sub-section (2) of Section 30 of the Act, any poundage or other fee charged for selling the property shall, on application, be refunded.(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.(3)In cases in which several properties are sold in satisfaction of one certificate, only one boundage fee, calculated on the gross sale-proceeds, shall be levied, Rupees 5 per cent being charged on the gross sale-proceeds up to Rs.1,000 and Rupees 3 per cent on such proceeds exceeding Rs.1,000.(4)The proceeds of a sale effected in execution of any certificate may be paid out of Court only on an application made for that purpose in writing and the poundage fees for selling the property shall be paid by stamps affixed to the first of such applications, whether it be or be not, made by the person who obtained an order for sale, or whether it does or does not extend to the whole of the proceeds. No fee shall be chargeable upon any such application subsequent to the first.(5)In cases in which the certificate-holder applies for leave to purchase under Rule 42(1), no order to set off the purchase-money against the amount of certificate shall be made upon the application for leave to purchase. Such order shall be made upon a petition presented after the property has been knocked down to the certificate-holder at the auction sale such petition shall be stamped with stamps of the value of the poundage fee due for selling the property.
