Section 6(4) in The M.P. Municipal Corporation (Transfer of Immovable Property) Rules, 1994
(4)The highest bidder/offerer shall deposit cent percent, amount of the bid/offer, within 30 days from the date of receipt of the notice to the effect that his bid/offer has been accepted by the authority referred to in condition (2) above, provided that the amount of security deposit shall be adjusted in the said amount. If such amount is not deposited within the specified period, the amount of security deposit shall be forfeited.
