Section 6(iv) in The M.P. Municipalities (Transfer of Immovable Property) Rules, 1996
(iv)The highest bidder or the highest offerer as the case may be, shall deposit 100% of the auction/offer price, within 30 days from the date of receipt of the notice of intimation that his bid/offer has been accepted by the authority as referred to in the condition number (ii) above. However, the amount of security deposit shall be adjusted in the said auction/offer price. If he fails to pay such amount within the said period, the security deposit shall be forfeited.
