Section 141(10) in The Orissa Co-operative Societies Rules, 1965
(10)In default of payment of the remainder within the period mentioned in the last preceding clause, the deposit may, if the Sale Officer thinks fit, after defraying expenses of the sale, forfeited to the Government and the defaulting purchase shall forfeit all claims to the property or to any part of the sum for which it may be subsequently sold :Provided that when there is no re-sale under Sub-rule (1) or where after the default by the purchaser the defaulter pays the money due, the forfeiture of the deposit money referred to, shall not be made.
