Section 21(i) in The Rajasthan Colonisation (Chambal Project Government Lands Allotment and Sale) Rules, 1957
(i)Should any purchaser fail to observe or comply with any of the foregoing conditions, his deposit shall be forfeited to the State Government, which may have the land re-sold by a public auction, and any deficiency of price which may result on such resale shall be made good and paid by the defaulting purchaser.
