Section 153(2) in Rajasthan Panchayati Raj Rules, 1996
(2)Failing payment as provided in Sub-rule (1), the land shall forthwith be resold:Provided that a resale on failure to pay the balance of the amount of bid shall be held after a fresh notice has been issued as provided in Sub-rule (2) of Rule 150 and 10% of auction price deposited at the time of original sale shall be forfeited to the Panchayat:Provided further that any deficiency in the price fetched at such resale shall be payable by the person who failed to make the payment as aforesaid and shall be recoverable from him as panchayat dues.
