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State of Uttar Pradesh - Section
Section 362 in The U.P. Co-operative Societies Rules, 1968
362. [ [Substituted by Notification No. 3849/XLIX-1-98-7(11)-97, dated 31-10-1998 (w.e.f. 31-10-1998).]
In connection with execution proceedings, the following fees shall be charged-| (a) | for an application for execution of an award or order | |
| (i) where the amount sought to be recovered is rupees twohundred and fifty or less than | Rs. 10.00 | |
| (ii) where the amount sought to be recovered is more thanrupees two hundred and fifty an additional fee at the rate of 10paise per hundred rupees or part thereof subject to maximum ofrupees five hundred. | ||
| (b) | for each notice under execution proceedings | Rs. 10.00 |
| (c) | for the attachment of movable property of each judgment-debtor | Rs. 25.00 |
| (d) | for beat of drum for publicity to prior sale per day for eachsale | Rs. 20.00 |
| (e) | sale fee for each sale | Rs. 25.00 |
| (f) | fee for every objection petition against sale | Rs. 25.00 |
| (g) | fee for the attachment of immovable property of eachjudgment-debtor | Rs. 50.00 |
| (h) | fee for sale of immovable property | Rs. 50.00] |