Section 20(1) in Andhra Pradesh Excise (Lease of right of selling by shop and conditions of licenses) Rules, 2005
(1)In case of failure to pay the 1/6th of the lease amount and/or furnish the F.D.Rs or B.Gs as required under rule 19 within the time specified the auction shall be cancelled by the auctioning authority and amounts already paid shall be forfeited to the Government and the right of sale may be given to the next highest tenderer if the tender amount is equal to or higher than the upset price or re-auctioned as the case may be or alternative arrangements made at the risk of the original auction purchaser who shall continue to be liable in respect of the lease till the next auction purchaser takes over.
