Section 15 in The M.P. Nagar Tatha Gram Nivesh Vikasit Bhoomiyo, Griho, Bhavano Tatha Anya Sanrachanao Ka Vyayan Niyam, 1975
15.
If after communication of acceptance under Rule 13. the purchaser refused of purchase or does not deposit the balance within the time prescribed therein, the Chairman may cancel the sale and forfeit the amount deposited by the purchaser and auction the plot.
