Section 6 in Andhra Pradesh Forest Contract (Disposal of Forest Produce) Rules, 1977
6. Persons disqualified from participation in sales.
- (i) The following categories of persons are not eligible for participation in the sales:(a)black listed persons or defaulters who have to pay due to the Forest Department on the date of sale or a member of joint family of any such defaulter.Explanation. - A defaulting person even if he obtains stay orders against recovery of dues shall be continued to be treated as a defaulter for the purpose of participating in the sales and shall not be allowed to participate in the sale unless there is a specific direction in the stay orders that he should not be refused to participate in the sale. If a person is granted extension of time for payment of the due instalment, he will not be treated as a defaulter during the period of such extension.(b)persons who are convicted in a court of law for offences involving moral turpitude; and(c)minors If the ineligibility of any bidder comes to the knowledge of the sale conducting officer he may refuse to consider the bid from such a bidder and forfeit the Earnest Money Deposit paid by him and if such ineligibility is revealed after a contract has been concluded with such a bidder, it shall be competent for the Divisional Forest Officer to cancel the contract and cause resale at the risk and loss of the bidder.
