Section 12(iii) in Andhra Pradesh Forest Contract (Disposal of Forest Produce) Rules, 1977
(iii)If sub rules (i) and (ii) are not complied with, the Earnest Money Deposit paid may be forfeited and the sale cancelled and in that event the successful bidder shall have no right whatsoever on the sale unit and such unit may be resold. If the amount obtained in the resale is less than the original sale amount, the original successful bidder shall be liable to pay the difference. If, however, the resale amount be higher he shall not be entitled to any benefit from such resale.
