Section 10 in Andhra Pradesh Forest Contract (Disposal of Forest Produce) Rules, 1977
10. Conduct of Sale.
- (i) A record of bids to be hereinafter called sale list shall be made in Form III by the sale conducting officer. The bids offered in respect of a sale unit shall be recorded in Form III to be called, sale list by the sale conducting officer.(ii)Once a bid is knocked down, the sale list shall be signed by the highest bidder, in whose name it is knocked down and witnesses who may include the second highest bidder at the appropriate places and the highest bidder shall give a certificate on the sale notice which will be attached to the sale list, to the effect that he has read and understood the terms and conditions of the sale notice and supplementary conditions if any and that he agrees to abide by them.Explanation. - Knocking down of any bid is not acceptance and confirmation within the meaning of rule 14.(iii)The highest bidder shall also give his specific postal address over his signature in the sale list and it shall be his responsibility to receive all communications sent on such address.
