Section 68 in Bengal Public Demands Recovery Act, 1913
68. Deposit by purchaser and re-sale in default
. On every sale of immovable property, the person declared to be the purchaser shall pay, immediately after such declaration, a deposit of twenty-five per cent, on the amount of his purchase-money, to the officer or other person conducting the sale; and, in default of such deposit, the property shall forthwith be re-sold.
