Section 26(d) in The Rajasthan Colonisation (Indira Gandhi Canal Project Government Land Allotment and Sale) Rules, 1967
(d)No person shall be allowed to bid unless he [is a resident of Rajasthan and he] [Added w.e.f. 18-12-1967, vide Rajasthan Government Gazette 4-C, Extraordinary, dated 9-8-1968, pages 406-406(3).]:(i)deposits an earnest money amounting to five percent of the total reserve price of each plot of land in cash. This earnest money shall be refunded on the spot to the unsuccessful bidder on the conclusion of the auction proceedings on that day; and(ii)declares in writing before the officer conducting the auction that he does not hold any land in his own name or in the name of any member of the joint family anywhere in India or if he holds land, the total area of the land already held and of the land that he wishes to purchase at the auction shall not exceed 75 Bighas (three squares).
