Section 172A(3) in The Delhi Land Reforms Rules, 1954
(3)In case of the acceptance of bid, the balance ¾ of the bid amount shall be deposited within 15 day of the acceptance of the bid. If the amount is not paid within time, the advance deposit of ¼th amount shall stand forfeited. The bidder shall be entitled to remove the property auctioned only from the plot after the sale has been confirmed and full amount has been pair therefor. The bidder shall obtain a receipt on the prescribed form for every payment made. The sale proceeds shall be deposited in the Gaon Sabha area fund.]
