119. Withdrawal of purchaser or person with whom a shop has been settled under the tender system after payment of advance deposit or security.
- If a person whose bid or tender has been finally accepted and who has paid his advance deposit or security applies to withdraw from the transaction before the time comes for opening his shop he may be allowed to do so on forfeiture of the advance deposit or security but without any further penalty. The shop shall then be resold to the highest bidder, or resettled with next best tenderer. In such a case fresh tenders need not ordinarily' be called for and the officer making the settlement may settle the shop with the next most suitable tenderer from among the list of tenderers which was considered by him and the Advisory Committee.
