Section 1(b) in Rules Regulating the Conditions of Sale of Timber from Established Depots
(b)The earnest money deposit shall, in the case of unsuccessful bidders, be refunded to them at the close of auction on their passing a duly stamped receipt therefor and in the case of successful bidders it w ill be credited towards the payment of the 25 per cent of the bid amount of the lot, required to be paid under condition (2) (a).
