Section 26(i) in The Rajasthan Colonisation (Indira Gandhi Canal Project Government Land Allotment and Sale) Rules, 1967
(i)Should any purchaser fail to observe or comply with any of the forgoing conditions, his deposit shall be forfeited to the State Government and the Colonisation Commissioner may have the land re-sold by a public auction, and any deficiency of price which may result on such re-sale shall be made good and paid by the defaulting purchaser.
