Section 8(3) in The Rajasthan Land Revenue (Allotment of Tube-Well Land) Rules, 1968
(3)No person shall bid allowed to bid unless he:-(a)deposits an earnest money amounting to 5% of the total reserve price of each tube-well and the tube well land in cash This earnest money shall be refunded on the spot; to the un-successful bidders at the conclusion of the auction,(b)signs an undertaking that the tube-well land and the tube-well shall be used for the purposes of agriculture only.
