Section 8(5) in The Rajasthan Colonisation (Sale and Allotment of Land in Mandis in the Bhakra and Indira Gandhi Canal Projects Colony Areas) Conditions, 1973
(5)No person shall be allowed to bid for a plot until and unless before the auction starts he has deposited an earnest money of [Rs. 2000/-] [Substituted by Notification No. F. 13 (6) Revenue/Col/89, S.O. 162, dated 09.03.1992-Rajasthan Gazette, Part IV-(C), dated 12.11.1992, page 339, for 'Rs. 500/-' and 'Rs. 2,000/-'.] for residential plot [and] [Substituted by Notification No. F. 4(13) Revenue/Col/77, dated 08.02.1982-Rajasthan Gazette, Part IV-(C), dated 05.05.1982, page 69, for 'or'.] [Rs. 5,000/-] [Substituted by Notification No. F. 13 (6) Revenue/Col/89, S.O. 162, dated 09.03.1992-Rajasthan Gazette, Part IV-(C), dated 12.11.1992, page 339, for 'Rs. 500/-' and 'Rs. 2,000/-'.] for residential cum-commercial or commercial plot, as the case may be, with [Auction Committee] [Substituted by Notification No. F. 4(29) Revenue/Col/79, dated 27.09.1980-Rajasthan Gazette, Part IV-(C), dated 16.10.1980, page 199.], At the close of the auction it shall be refunded to the unsuccessful bidder on the spot and in case of successful bidder it shall be adjusted towards payment of price.]
