Before the proclamation of sale approved by the Registrar is issued to the party who applied for the sale, such party shall deposit with the Official Referee:-(a)a sum of Rs. 25, when the reserve price of the property to be sold is less than the sum of Rs- 5,000;(b)a sum of Rs. 50, when the reserve price amounts to or exceeds Rs.5,000, but is less than Rs. 10,000;(c)a sum of Rs. 100, when the reserve price amounts to or exceeds Rs.10,000, but is less than Rs. 20,000;(d)a sum of Rs. 200, when the reserve price amounts to or exceeds Rs. 20,000.Credit shall be given for the sums deposited as aforesaid, when the commission payable in respect of such sale is collected.Wherever a fresh proclamation becomes necessary owing to the sale having been adjourned for reasons not due to neglect or default of the party having applied for the sale, the deposit shall ensure to the benefit of the subsequent sale.
