Section 10 in Rajasthan Nazul/Devsthan Building (Disposal by Public Auction) Rules, 1967
10. Deposit by purchaser and re-sale on default.
(1)The highest bidder who is declared to be the purchaser by the officer conducting the sale subject to the acceptance of the offer by the Committee, shall pay immediately after such declaration a deposit of twenty five percent of the amount of his purchase money, less the amount already deposited by him as security under Rule 9 to the officer conducting the sale and in default of such deposit his security money shall be forfeited to the Government and the property shall forthwith be re-sold:(A)[ If such Nazul/Devsthan Building is in possession of Central Government, autonomous bodies like Municipalities, Urban Improvement Trust, such bodies will have the option to purchase such buildings at current market value to be determined through negotiations] [Substituted by F. 30(2) Cal. 74, dated 3-2-1977; Rajasthan Gazette Part IV-C(I), dated 24-2-1977, p. 683-689.].(2)The officer conducting the sale shall deposit the part of purchase money received under sub-rule (1) in the Government Treasury sub-sale proceedings and the Treasury receipt to the Committee.(3)[ The purchase money shall be deposited under the budget head approved by the Finance Department.] [Substituted by F. 30(2) Cal. 74, dated 3-2-1977; Rajasthan Gazette Part IV-C(I), dated 24-2-1977, p. 683-689.]
