Section 339(k) in The U.P. Co-operative Societies Rules, 1968
(k)If by the expiry of the period mentioned in clause (j), the entire amount of purchase money is not paid-(i)the deposit paid under clause (i) shall, at the discretion of the Recovery Officer, be forfeited to the Government after defraying the expenses of sale, and(ii)the defaulting purchaser shall forefeit all claims to the property or to any part of the sum for which it may be subsequently sold.
