Section 191J(2) in West Bengal Co-operative Societies Rules, 2011
(2)Upon receipt of such report the Registrar shall,(a)if an application has been made under rule 191-1 and if the amounts specified in that rule have been deposited by the applicant, make an order setting aside the sale and requiring the bank or the society, as the case may be, to pay to the purchaser the sum deposited under clause (b) of rule 191-I and(b)if no application has been made under rule 191-I or an application has been made but the amount specified in that rule has not been deposited by the applicant, make an order confirming the sale.
