Section 349 in The U.P. Co-operative Societies Rules, 1968
349.
(a)Any deficiency of price which may happen on a resale held under Rule 323 or clauses (i) and (1) of Rule 339, by reason of the purchaser's default, and all expenses attending such resale shall be certified by the Sale Officer to the Recovery Officer and shall at the instance of either the decree-holder or the judgment-debtor be recoverable from the defaulting purchaser. The costs, if any, incidental to such recovery shall also be borne by defaulting purchaser.(b)Where the property on second sale, is sold for a higher price than the first sale, the defaulting purchaser at the first sale, snail have no claim to the difference of increase.
