Section 104(19) in Haryana Co-operative Societies Rules, 1989
(19)Where the cost and charges incurred in connection with attachment and sale of movable property or the attachment and sale or sale without attachment of immovable property under this rule, exceeds the amount of the cost deposited by the decree-holder, such excess shall be deducted from the sale proceeds of the property sold or the money paid by the defaulter as the case may be, and the balance shall be made available to the decree-holder.
