Section 125(1) in The Orissa Co-operative Societies Rules, 1965
(1)On every sale of immovable property, the person declared to be the purchaser shall pay immediately after such declaration a deposit of 20 per cent on the amount of the purchase money to the Sale Officer, and in default of such deposit, the property shall forthwith be resold :Provided that where the decree-holder is the purchaser and is entitled to set off the purchase money under Rule 129, the Sale Officer shall dispense with the requirements of this rule.
