Section 102A(8) in The Assam Co-operative Societies Rules, 1953
(8)If at any time before the sale takes place the defaulter or any person on his behalf deposits with the distrainer or the 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.IV. Investigation of claims, etc. - (1) Where any written claim is preferred by any person other than the defaulter to any right or interest in the distrained property, the distrainer may, after being prima facie satisfied with the claim on payment of rupees ten, refer the claimant to the Registrar and may stay the sale and shall also inform the society of the claim :Provided that if the property distrained is of a perishable nature he shall forthwith sell the property after intimating the claimant the date and the time of such sale and keep the sale proceeds in custody.
