Section 191(7) in West Bengal Co-operative Societies Rules, 2011
(7)If at any time before such sale takes place, the defaulter or any person on his behalf deposits with the distrainer or with the Co-operative agriculture and rural development bank or the central Co-operative bank or the primary credit Co-operative society concerned the amount for which the attachment was made together with such costs as may have been incurred up to the date of deposit for causing the distraint, the property attached shall be released.
