Section 128(2) in The Orissa Co-operative Societies Rules, 1965
(2)Any deficiency of price which may happen on re-sale held under Rule 110 or Rule 125 or Rule 128 by reason of purchaser's default and all expenses attending such re-sale shall be certified by the Sale Officer to the Principal Officer of the area and shall, at the instance of either the decree-holder or the defaulter, be recoverable from the defaulting purchaser under the provisions of the rule. The cost if any incidental to such recovery, shall also be borne by the defaulting purchaser.
