Section 55 in The Orissa Public Demands Recovery Rules, 1963
55. Addition of costs, etc., to certificate and payment by certificate-holder of purchase-money in excess of the amount of certificate.
- Upon hearing of the petition referred to in Rule 54 (5), the costs of execution, including the amount of the stamps attached to the petition, shall be ascertained and shall be added to the certificate; and in cases in which the amount of the purchase money exceeds the amount of the certificate and of such costs, the certificate-holder who has so purchased the property shall pay to the Certificate Officer the sum of 25 per cent upon the balance of the purchase-money after deducting the amount of the certificate and of such costs, and shall pay the balance on or before the fifteenth day from the sale in accordance with Rule 45 of Schedule II of the Act.C. Cost of Certificate Establishment
