Section 6(1) in The M.P. Municipal Corporation (Transfer of Immovable Property) Rules, 1994
(1)An amount being security deposit, as may be determined by the Corporation, subject to the condition that such amount shall not be less than twenty five per cent of the estimated price of the immovable property, shall necessarily be deposited in cash or through bank draft by bidders or the officers, as the case may be, before participating in the auction or tendering sealed offers, otherwise no person shall be entitled to take part in the auction sale and similarly the offers received without the said security deposit shall not be entertained.
