137. Charges paid by the defaulter to be set off from the amount of sale-proceed.
- When the live-stock or other movable property is released from attachment or sold, the charges payable in connection with the attachment and sale shall be ascertained and recorded by the attaching officer or the officer holding the sale, and shall so far as possible, be discharged by him form the amount, if, any, paid in by the defaulter before the release of the live-stock or other movable property, or from the proceeds of the sale.
