(1)In the case of all attachments of a holding or holdings or of a village, there shall be levied an amount to meet the cost of collecting establishment and local management. In the absence of special orders to the contrary by the authority sanctioning the attachment, the total charges levied shall amount to 10 percent of the gross income of the area concerned.(2)In cases where a separate establishment is maintained the expenditure shall not exceed 10 percent of the gross income and shall be charged direct to the area attached. In other cases, where the area is managed by the ordinary revenue staff, the amount levied shall be credited to Government as a miscellaneous receipt.(3)If the area attached is released from management within one month from the date of the order of attachment no charge shall be levied.
