Section 270 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
270.
When the live-stock or other movable property is released from attachment or sold, the charges payable in connection with the attachment and sale shall be ascertained and recorded by the attaching officer or the officer holding the sale and shall, so far as possible, be discharged by him from the amount, if any, paid in by the defaulter before the release of the live-stock or other movable property, or from the proceeds of the sale.
