Section 70A(1) in The M.P. Co-Operative Societies Rules, 1962
(1)Any deficiency of price which may arise on a resale held under clause (k) of Rule 64 or re-auction for lease under clause (g) or (j) of sub-rule (2) of Rule 66-A by reason of the lessee's default and all expenses attending such re-transfer by lease shall be certified by the Sale Officer to the Recovery Officer and shall at the instance of either the decree-holder or the judgement-debtor, be recoverable from the defaulting lessee. The cost, if any, incidental to such recovery shall also be borne by the defaulting lessee.
