Section 28(27) in The M.P. Nationalised Text Books Dealers Registration and Supply Rules, 1963
(27)The security deposit of Rs. 100 - or such balance thereof as maybe left after making deductions therefrom under the terms hereinbefore contained, shall be refunded to the Registered Dealer after the Superintendent is satisfied that all the terms and conditions of this agreement have been duly performed and observed by the Registered Dealer and that no claim under this agreement remaining enforceable against him.
