Section 14(v) in Andhra Pradesh Forest Contract (Disposal of Forest Produce) Rules, 1977
(v)Even if any bid is within the competence of the authorities specified either for confirmation or rejection it shall be incumbent on the concerned authority either to refer to a higher authority seeking confirmation, rejection or advice as administrative instructions may specify in that behalf for a specific cases or class of cases or to act in conformity with such instructions as may be in force. The competent authority shall confirm or reject the bid within thirty days from the date of sale and once it is confirmed a concluded contract is deemed to have been effected between the Governor of Andhra Pradesh, and the bidder whose bid is confirmed in token of acceptance:
