(j)After receipt of the order of confirmation of the bid from the [Sub-Collector] [Substituted by S.R.O.No. 648/99 vide Orissa Gazette Extraordinary No. 1183, Dated, 16.8.1999.] or confirming the auction sale conducted by the junior officer, the Block Development Officer shall direct the successful bidder to deposit the first instalment of the bid money and execute the agreement in the appropriate form prescribed with the concerned Grama Panchayat within fifteen days from the date of receipt of the notice and shall forward a copy of the confirmation order to the Sarpanch. The agreement shall be registered and the cost of registration of such agreement shall be paid by the auction purchaser. If the auction purchaser fails to execute the agreement or deposit the first instalment within the said period, the Property shall be put to fresh auction by the Block Development Officer, or his junior officer, as the case may be. For fresh auction all formalities prescribed for original auction shall be followed.
