Section 2(13) in The Goa, Daman and Diu Disposal of Immovable Evacuee Property Rules, 1977
(13)If the auction purchaser does not deposit the balance of the purchase money within the period specified in sub-rule (12), the initial deposit made by the auction purchaser under sub-rule (10) shall be liable to forfeiture and the Custodian shall be entitled to re-sell the immovable property at the risk and cost of the defaulting auction purchaser.
