Section 149(1) in The Delhi Land Reforms Rules, 1954
(1)When the land is put up for sale, a charge shall be levied on account of the costs of every sale, upon such amount not exceeding the total sum due for recovery as may be realised by the sale, at the following rates-(i)where such amount does not exceed 200 rupees at the rate of one rupee for every 100 rupees or portion of 100 rupees;(ii)where such amount exceeds 200 rupees but does not exceed 1,000 rupees, 2 rupees for the first 200 rupees and at the rate of 8 annas per every 100 rupees or portion of 100 rupees;(iii)where such amount exceeds 1,000 rupees, 6 rupees for the first 1,000 rupees and at the rate of one rupee for every 500 rupees or portion of 500 rupees in excess of 1,000 rupees.
