Section 41 in The M.P. Forest (Contract) Rules, 1927
41. As soon as the Divisional Forest Officer sees that his detailed agreement forms are complete or almost complete, he should publish his final auction notice in the form appended hereto. This should be done at least a month before the date fixed for the beginning of the auction. The list attached to the notice should show details enough to give an intending bidder a clear idea of the situation, nature and value of a contract. The third copies of the various agreements should be made available for the inspection of intending bidders, so that they may know every possible detail of any contractor they may fancy.
