Section 6B in Punjab Package Deal Properties (Disposal) Rules, 1976
6B. [ Objections.] [Inserted vide Notification dated 20th January, 1979.]
(a)Where a person desires that the sale by auction of any rural property may not be confirmed under these rules because of any material irregularity, or fraud, in the manner and conduct of the sale, he may make an application to that effect to the Sales Commissioner :Provided that every such application for setting aside the sale shall be made within ten days of the said auction and the person making the application shall demand, deposit a sum equivalent to twenty per cent of the highest bid as challenge money ;[Provided further that if an objection is filed by a member of the Scheduled Castes or Backward Classes in respect of a sale made by restricted auction, the challenge money shall be equivalent to five per cent of the highest bid. In case of non- deposit of the challenge money within ten days of the order, the application shall automatically lapse.] [Substituted vide Notification dated 22.6.88.](b)In case an application under clause (a) is accepted the challenge money shall be refunded and the rural property shall be re-auctioned with the bid starting from the previous highest bid.(c)In case an application under clause (a) is not accepted, the challenge money shall stand forfeited.
