Section 8(ii) in Andhra Pradesh Forest Contract (Disposal of Forest Produce) Rules, 1977
(ii)No one will be allowed to bid on behalf of another person or a firm without power of attorney duly executed on stamp paper of the required value and duly adjudicated by an officer authorised for this purpose under the provisions of Indian Stamp (Andhra Pradesh Extension and Amendment) Act 1959 and unless such power of attorney is accepted by the sale conducting officer.
