Section 12(a) in Rules Regulating the Conditions of Sale of Timber from Established Depots
(a)In the event of non-payment of the balance 75 per cent of the sale price alongwith amount in lieu of sales-tax payable by the Forest Department, as required by condition 2 (b) and (c) above, the sale will be cancelled and any money already paid which in no case shall be less than 25% of the accepted bid price shall be forfeited to the Government. The defaulter may also be black-listed. The lot will be auctioned afresh without risk of the defaulter.
