Section 70 in The Bengal Public Demands Recovery Act, 1913
70. Procedure in default of payment. - In default of payment within the period mentioned in Rule 69, the deposit money may, if the Certificate Officer thinks fit after defraying the expenses of the sale, be forfeited to the Government, and the property shall be re-sold and the defaulting purchaser shall forfeit all claims to the property or to any part of the sum for which it may subsequently be sold.
