Section 19 in Andhra Pradesh Panchayat Raj (Auction of sand in the water courses vesting in Gram Panchayat) Rules, 2000
19. Execution of Agreement.
(a)Within 5 days after the confirmation of the sale, the successful tenderer or bidder shall entire into an agreement.(b)The lessee shall pay the balance amount of 75% to Zilla Parishad General funds within one week from the date of entering into an agreement which shall be before entering into the property and before commencement of the mining operations.(c)In the event of default by the first successful tenderer or bidder in payment of 25% of the knocked down amount within the immediate next working day by way of demand draft from any Schedule Bank and /or the remaining 75% knocked down amount within the time mentioned in the confirmation order or non-completion of the formalities of executing the agreement the competent authority may issue the confirmation order in favour of the second and subsequent highest tenderer or bidder in descending order.
