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State of Andhra Pradesh - Section

Section 4 in Andhra Pradesh Forest Contract (Disposal of Forest Produce) Rules, 1977

4. Publicity for sales.

- (i) For all sales of Forest Produce, except sale by negotiation, wide publicity shall be given by issuing sale notice well in advance to the proposed date of sale.
(ii)The sale notice may specify conditions applicable to the sale including method of working the forest contract and such other details as may be necessary. These conditions may be varied if so required but all such variations shall be announced before the commencement of sale. In all these matters the decision of the sale notice issuing authority shall be final and binding.