Section 20(2) in Andhra Pradesh Excise (Lease of right of selling by shop and conditions of licenses) Rules, 2005
(2)If the re-auction or the other arrangements results in monetary to the government the original auction purchaser shall have no claim over it. But if it results in monetary loss, or if the right remains unsold for want of takers, the original auction purchaser shall be liable to pay to the government the resultant loss.
