Section 4(1) in The U.P. Debt Redemption Rules, 1941
(1)On receipt of a decree for execution under rule 3, the Collector shall having regard to the provisions of clause (c) of section 3, and the first proviso of sub-section (1) of section 17 of the Act, proceed to determine the local rate payable by, or recoverable from the judgement-debtor, or each of the judgement- I debtors where there are more than one.
