Section 87(3) in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988
(3)The surplus of sale proceeds of such public auction, if any, if not claimed within sixty days from the date of sale by the person entitled thereto, shall be forfeited to the Government:Provided that the Government may, for reasons to be recorded in writing, order the refund of such surplus sale proceeds to the person entitled thereto within the period of three years from the date of sale.
