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[Cites 0, Cited by 0] [Section 35(9)] [Section 35] [Entire Act]

State of Kerala - Subsection

Section 35(9)(v) in Kerala General Sales Tax Rules, 1963

(v)The auction purchaser shall pay the sale. value of the goods in ready cash immediately after the sale and he will not be permitted to carry away any part of the property until he has paid for the same in full. Where the purchaser fails to pay the purchase money, the property will be re-sold at once and the defaulting purchaser will be liable for any loss arising from as well as the expenses incurred on the re-sale.