(2)A person, in whose favour the auction is closed shall at the fall of hammer, also deposit with the licensing authority an amount equal to 5% of contract amount as cash security for faithful observance of provisions of these rules and terms of his licence. If the licensee commits breach of any terms of his licence then without prejudice to any other action that may be taken against him, the cash security or such portion thereof as the licensing authority may deem fit, shall be forfeited to Government.
