Section 70A(1) in The Chhattisgarh Co-operative Societies Rules, 1962
(1)Any deficiency of price which may arise on a resale held under clause (k) of Rule 64 or reauction for lease under clause (g) or (j) of sub-rule (2) of Rule 66-A by reason of the lessee's default and all expenses attending such retransfer by lease shall be certified by the Sale Officer to the Recovery Officer and shall at the instance of either the decree-holder or the Judgement-debtor, be recoverable from the defaulting lessee. The cost, if any, incidental to such recovery shall also be borne by the defaulting lessee.
