Section 5(5) in Rules for the Sale of Surplus Rural Properties
(5)If the balance of the purchase money is not deposited with the period specified in sub-paras 2 and 2 above, the initial deposit made by the purchaser shall be liable to forfeiture and he shall not have any claim to the property. Further, if in re-auction any loss is caused to Government, that loss may also be recovered from the defaulting bidder.
