(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.
