Section 13 in Andhra Pradesh Panchayat Raj (Auction of sand in the water courses vesting in Gram Panchayat) Rules, 2000
13. Notification for tender forms and procedure for postponement of auction.
(1)The notification shall disclose the dates during which tender forms can be obtained in Gram Panchayat Office and its cost and the time upto which filled in Schedule will be accepted. The Schedules can be accepted upto 2(two) hours prior to the time fixed for conduct of public auction.(2)Once the date is fixed for conduct of auction, it shall not postponed except under the order of a Court or Government.(3)If the District Committee for just and sufficient reasons, wants to postpone the date, such a decision for postponement shall be taken atleast 5 days prior to the conduct of auction and publication of revised notification shall be made fixing the next date of auction.
