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State of Uttar Pradesh - Section

Section 378 in The General Rules (Civil), 1957

378. Amin's deputation fees when sale is not held.

- Before an Amin is deputed to sell property a payment shall be required on the following scale to meet the expenses of his deputation in the event of no sale taking place by reason of the claim being satisfied or for any other cause :-
    Rs. P.
When the amount, including interest, due upon the decree ororder does not exceed Rs. 50 ... 1 50
When such amount exceeds Rs. 50, but does not exceed Rs. 1,000 ... 3 00
When such amount exceeds Rs. 1,000 ... 6 00
If the sale takes place, the above amount shall be deducted from the poundage payable under Rule 365 (Part I, Article 7 ; Parts II and III, Article 6); 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 a deduction at the rate of [10 paise] [Substituted by Notification No. 101/VIII-b-1, dated 28th February, 1962, published In U. P. Gazette, Part II, dated 9-6-1962.] in the rupee or part thereof. In no other case the refund shall be allowed :[Provided that the fee prescribed hereunder shall be in addition to the fee of [Rs. 10.00] [Added by Notification No. 99/VIII-b-135, dated 23-3-1959, published in U. P. Gazette, Part II, dated 29-8-1959.] prescribed for T.A. of Amins and their peons under Rule 365].