Section 310 in The Rajasthan Revenue Courts Manual, 1956
310.
If for any reason, it becomes unnecessary for an officer to proceed to make an attachment in the manner prescribed in Order XXI, rule 43. 44. 51 or 54 or make delivery of possession of property under Order XXI. rule 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 one anna in the rupee or part thereof.
