Section 6(i) in The M.P. Municipalities (Transfer of Immovable Property) Rules, 1996
(i)An amount of security deposit, as determined by the Council subject to the condition that such amount shall not be less than ten per cent of the estimated auction/offer price in cash or through Demand Draft, shall necessarily be deposited by bidders or the offerers as the case may be, before participating in the auction or giving sealed offers, otherwise no person shall be entitled to take part in the auction, similarly the offers without the said Security deposit shall not be entertained.
