Section 22 in Rules Under Section 12 of the Northern India Ferries Act, 1878
22.
If the purchaser fails to pay within the specific time after the bid one-fourth or one-third or the whole of the purchase money, as the case may be, or to execute the lease in accordance with the preceding rule the ferry will be put up again to sale by auction and if the price fetched at their sale is less than that fetched at the first, the loss shall be recoverable as an arrear of land revenue from the first purchaser.
