Section 91(4) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
(4)When a tender has been accepted by the Settlement Commissioner or an officer empowered by him in this behalf, the tenderer shall produce before the managing officer or other officer appointed by the Settlement Commissioner for the purpose within fifteen days of the intimation to him of the acceptance of the tender, a challan evidencing a deposit into the treasury of the balance of the purchase money.
