Section 11 in The Assam Co-operative Agricultural and Rural Development Bank, Rules, 1961
11. Amount returnable to applicant after deduction.
- The amount deposited under Rule 3 or clause (a) of Rule 6, as the case may be, shall be returned to the applicant except where the expenses or costs incurred by the distrainer on account of the distraint or sale, as the case may be, or where the costs, charges and expenses properly incurred by the Sale Officer as incident to the sale or attempted sale exceed sales proceeds in which case such excess shall be deducted from the amount deposited and the balance, if any, shall be returned to the applicant.
