Section 258 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
258.
The costs of every sale of movable property shall be met by levying a sum of [Six Naye Paise] [Substituted by Notification No. 558-RS/I-A-342-D-1957, dated 16.02.1959.] in the rupee (excluding fractions of rupees), calculated on the amount of the arrear, including the charge on account of the warrant of attachment, which may be realized by the sale Any sum in excess of such arrear realized by the sale shall be paid to the defaulter and shall be excluded from the amount on which costs of the sale are calculated.
