Section 368(11) in Rules under the United Provinces Excise Act, 1910
(11)In case of default to pay the security to pay the security deposit as mentioned in sub-rules (8) to (10) within the time specified the auction and in case a licence has been issued the licence shall stand cancelled and the deposit, if any, shall be forfeited to the Government. Re-auction or alternative arrangements shall be made at the risk of the original auction-purchaser. All monetary losses resulting from re-auction or alternative arrangement or from the licence remaining unsold for want of bidders shall be recoverable from the original auction purchaser as arrears of land revenue.
