Section 13 in Rajasthan Nazul/Devsthan Building (Disposal by Public Auction) Rules, 1967
13. Procedure in default of payment.
(1)In default of payment within the period mentioned in sub-rule (1) of the last preceding rule, or upon failure of the tenant to execute and deliver up agreement specified in sub-rule (2) of the preceding rule, the deposit received under Rule 10 may, if the Committee thinks fit, be forfeited to the Government and the property shall be re-sold and the defaulting purchaser shall forfeit all claim to the property or to any part of the sum for which it may subsequently be sold.(2)Every re-sale of a Nazul/Devsthan Building, in default of payment of purchaser money or failure to execute the prescribed agreement, as the case may be, within the period allowed for such payment or execution and delivery of such agreement, shall be made after the issue of a fresh proclamation in the manner and for the period herein before prescribed for the sold.(3)Any deficiency of price which may happen on a re-sale by reason of the purchaserÂ’s default and all expenses attending such re-sale, shall be recoverable from the defaulting purchaser.
