Section 162 in The Bihar Government Estates (Khas-Mahal) Manual, 1953
162. Default of purchaser.
- In default of payment of the balance in the latter case within the prescribed period as aforesaid, the deposit shall be forfeited to Government and the estate may be resold at the risk of the defaulting purchaser after issue of advertisement as in the case of the original sale with the additional proviso that the resale shall be on account of and at the risk of the first purchaser, who has failed to fulfil his bid. If the proceeds of the resale be less than the price bid by the defaulting bidder aforesaid he shall have to make good the difference between the amount bid by him and the amount realised by the subsequent sale of the estate rendered necessary by his default. Should he fails to make good the difference within fifteen days from the date of resale calculated in the same manner as in the case of the original sale, the Collector must recover the difference by a civil suit.
