Section 281(1) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
(1)If the sale is set aside under Order XXI, Rule 89 of the Code, the Court may make an order for payment by the judgment-debtor or applicant at whose instance the sale is set aside, of the poundage, costs and interest, if any, not covered by the proclamation of sale. [The amount deducted as poundage from the deposit made by the purchaser shall be refunded to him] [H.C. Pro. 433/1895.].
