Section 6(g) in Rajasthan Disposal of Surplus Evacuee Property Rules, 1975
(g)The highest bidder shall have to deposit 25% of the amount of bid minus the amount already deposited as security with the officer conducting the auction and in default of such deposit the security money shall be forfeited and the property may be offered to the second highest bidder provided the competent authority feels for reasons to be recorded that no higher prices are likely to come by re-auction.
