Section 23(xiv) in Orissa Government Vehicles (Control and Use) Rules, 1978
(xiv)Where the ground rent, so charged, exceeds the sale price deposited, the bidder/tenderer shall cease to have any right on the vehicle. The amount deposited by him shall be adjusted towards the ground rent and the vehicle shall became absolute property of Government free from encumbrances and disposed of by fresh auction or tender as the case may be.
