Section 6(c) in Andhra Pradesh Forest Contract (Disposal of Forest Produce) Rules, 1977
(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.
