If the decree-holder, who has obtained permission to bid for or to purchase any property directed to be sold, is declared to be the purchaser, he shall file an application for an order to set off the purchase-money or part thereof, as the case may be, against the amount of the decree, and the fee payable by way of poundage on the full amount of the purchase-money that shall be paid by stamps affixed thereto. No dispensation from the requirements of Order XXI, Rule 84 (1), shall be granted under Order XXI, Rule 84 (2), otherwise than upon such an application duly stamped as aforesaid. No set off should, however, be allowed where an application for rateable distribution has been filed.
