Section 16 in Bihar and Orissa Public Demands Recovery Act, 1914
16. Certain sales by whom to be held.
- Where a revenue-paying estate or any share therein is liable to sale in execution of a certificate, such sale may be held either -(a)by the Certificate Officer exercising jurisdiction in the district to the revenue roll of which the estate or share appertains, or(b)by the Certificate Officer exercising jurisdiction in the district in which such estate or share is situated:Provided that in the latter case previous notice of the sale shall be sent to the Collector of the district on the revenue roll of which the estate or share is borne.[17. Interest, cost and charges recoverable. - There shall be recoverable in the proceedings in execution of every certificate filed under this Act-(a)[ interest upon the public demand to which the Certificate relates at the rate of twelve per centum per annum from the date of the signing of the certificate up to the date of realisation.] [Substituted by Bihar Public Demands Recovery (Amendment) Act, 1974 (7 of 1974)](b)such costs as are directed to be paid under Section 54 and(c)all charges incurred in respect of-(i)the service of notice under Section 7 and of warrants and other processes and,(ii)all other proceedings taken or realising the demand.]Attachment
