Section 22(1) in The Bengal Public Demands Recovery Act, 1913
(1)Where immovable property has been sold in execution of a certificate the certificate debtor, or any person whose interests are affected by the sale may at any time within thirty days from the date of the sale, apply to the Certificate Officer to set aside the sale, on his depositing-(a)for payment to the certificate holder, the amount specified in the proclamation of a sale as that for the recovery of which the sale was ordered, with interest thereon at the rate of twelve and a half per centum per annum calculated from the date of the certificate to the date when the deposit is made;(b)for payment to the purchaser as penalty a sum equal to five per cent of the purchase money, but not less than one rupee; and(c)for payment to the Collector (where the certificate is for a public demand payable to the Collector), such outstanding charges due to the Government under any law for the time being in force as the Collector certifies to be payable by the certificate debtor.
