Section 70 in The Chhattisgarh Co-operative Societies Rules, 1962
70. Loss caused by resale due to default by purchaser at first sale.
(1)Any deficiency of price which may arise on a resale held under clause (k) of Rule 64 or under clause (g) or G) of sub-rule (2) of Rule 66 by reason of the purchaser's default, and all expenses attending such resale 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 purchaser. The costs, if any, incidental to such recovery shall also be borne by the defaulting purchaser.(2)Where the property may on the second sale, sell for a higher price than at first sale, the defaulting purchaser at the first sale, shall have no claim to the difference or increase.
