Section 6(7) in The M.P. Municipal Corporation (Transfer of Immovable Property) Rules, 1994
(7)In case the highest bidder/offerer, whose bid/offer has been accepted, does not deposit the amount of auction/offer within the time prescribed, the authority referred to in condition (2) above may accept the second highest bid/offer, and on intimation if such bidder/offerer also does not deposit the amount of auction/offer within the prescribed time, the security deposit of such second highest bidder/offerer shall also be forfeited.
