Section 44 in Bihar and Orissa Public Demand Recovery Rules
44. Deposit by purchaser and re-sale in default.
- On every sale of immovable property, the person declared to be the purchaser shall pay immediately after such declaration, a deposit of twenty-five percent on the amount of his purchase-money, to the officer or other person conducting the sale; and in default of such deposit, the property shall forth with be re-sold.
