Section 281 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
281. Refund of Poundage:
(1)If the sale is set aside under Order XXI, Rule 89 of the Code, the Court may make an order for payment by the judgment-debtor or applicant at whose instance the sale is set aside, of the poundage, costs and interest, if any, not covered by the proclamation of sale. [The amount deducted as poundage from the deposit made by the purchaser shall be refunded to him] [H.C. Pro. 433/1895.].(2)If the sale is set aside under Order XXI, Rule 90 of the Code, the Court shall determine whether any and what party is responsible therefor and may order such party to pay the costs and expenses of the sale, and may make an order that any other party entitled to have the property sold may have the conduct of the sale and may make an order for the re-sale of the property.(3)If the sale is set aside under Order XXI, Rule 91 of the Code, the Court may make an order for payment by the execution-creditor of the poundage and other costs of the sale.
