Section 141(18) in The Orissa Co-operative Societies Rules, 1965
(18)The sale proceeds shall be applied in the manner provided in the Act. The amount deposited under Sub-rule (2) shall be returned to the applicant except when the costs, charges and expenses incurred by the Sale Officer as incidental to the sale or attempted sale, exceed the sale proceeds in which case such excess shall be deducted from the amount deposited and the balance, if any, shall be returned to the applicant.
