Section 68A(2) in The Chhattisgarh Co-operative Societies Rules, 1962
(2)Where the cost and charges incurred in connection with attachment and transfer of movable property the attachment and transfer or transfer without attachment of immovable property under these rules exceeds the amount of the cost deposited, by the decree-holder, such excess shall be deducted from the lease proceeds of the property transferred or the money paid by the Judgement-debtor, as the case may be, and the balance shall be made available to decree-holder.
