(5)[ No person, whose tender or bid at an auction for grant of licence under the act or these rules has been accepted but who fails to deposit, within the time allowed. The security amount required to be deposited according to the conditions of tender or auction in the financial year 1972-73 or thereafter shall be entitled to hold any licence under the Act or these rules for a period of three years from the last day allowed for deposit of such security.] [Added by GSR 8, dated 5.5.1972, Published in Rajasthan Government Gazette Part IV-C (Extraordinary), dated 5.5.1972, [5-5-72].]
