- Except as hereinafter provided no fee paid in respect of an order of attachment or an order of sale shall be refunded if the order in respect of which the fee [has been paid] [Added by Notification No. 101/VIII-b-1, dated 28-2-1962 (w.e.f. 9-6-1962).] has been passed.If, for any reason, it becomes unnecessary for an officer to proceed to make an attachment in the manner prescribed in Order XXI, Rules 43, 44, 51 or 54 or delivery of possession of property under Order XXI, Rules 31, 35,36, 95, 96, 98 or 101 of the Code any fee paid in respect of his services shall be refunded after a deduction at the rate of [10] [Substituted by Notification No. 101/VIII-b-1, dated 28-2-1962 (w.e.f. 9-6-1962).] paise in each rupee or part thereof.[If in consequence of a compromise or of some other reason, it becomes unnecessary to serve or execute a summons, notice, warrant, proclamation, injunction or order not hereinbefore in this rule specified, for which a fee has been paid, and if the process has not been issued, the fee shall be refunded after deducting from it ten paise for each rupee or part thereof.] [Added by Notification No. 101/VIII-b-1, dated 28-2-1962 (w.e.f. 9-6-1962).]
