Section 34(3) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Rules, 1973
(3)The intending bidders shall deposit with the Tahasildar 10 percent of the market value or rupees fifty only whichever is more as security and only those who so deposit the security amount shall be entitled to bid in the auction. The security shall be refunded immediately after the auction sale is over except as otherwise provided.
