Section 125 in The Orissa Co-operative Societies Rules, 1965
125. Deposit by purchaser and sale on default.
(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.(2)The money so received under Sub-rule (1) shall be deposited in the manner prescribed by the [Auditor-General] [Substituted vide Orissa Gazette Extraordinary No. 500, dated 23.4.1997.].
