Section 12 in Rules Regulating the Conditions of Sale of Timber from Established Depots
12.
(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.(b)If the sale has been cancelled for non-payment of full sale price and the authority next higher in rank is satisfied that the successful bidder was unable to pay it without the prescribed time limit for good and sufficiently convincing reasons, to be recorded in writing, such authority may restore the sale on prepayment of all the dues.
