Section 191(4) in West Bengal Co-operative Societies Rules, 2011
(4)If the purchaser fails to pay the balance of the purchase money within the time specified in sub-rule (3), the amount already paid by him shall be forfeited and the property shall be sold again and the proceeds of such sale together with the forfeited amount shall be taken as proceeds of distrain and sale and shall be appropriated in the manner as provided hereunder. Any deficiency of price which may ensue from such sale and the expenses connected therewith shall be certified by the distrainer and shall be recoverable from the defaulter.
