Section 8(6) in The Rajasthan Colonisation (Sale and Allotment of Land in Mandis in the Bhakra and Indira Gandhi Canal Projects Colony Areas) Conditions, 1973
(6)On the fall of hammer, the successful bidder has to deposit on the spot to [Auction Committee] [Substituted by Notification No. F. 4(29) Revenue/Col/79, dated 27.09.1980-Rajasthan Gazette, Part IV-(C), dated 16.10.1980, page 199.] 25% of the bid money, either in cash or by means of a demand draft in the name of the Executive Officer drawn on Scheduled Bank situated at the headquarter of the Executive Officer or at a place where a branch of the State Bank of India is functioning or at any other place as directed by the Executive Officer. The successful bidder has also to sign the form of offer in Form II.
