Section 8 in The Bengal Rent Recovery (Under-Tenures) Act, 1865
8. [ Deposit by purchaser.] [As to the repeal of sections 7 to 11 in Eastern Bengal inserted by Act X of 1859.] - The party who shall be declared to be the purchaser shall be required to deposit immediately, in cash or Government currency notes, twenty-five per cent, of the amount of his bid; and, in default of such deposit, the under-tenure shall be put up again and sold forth-with, or on the next ensuing office-day.
