Section 14 in Andhra Pradesh Panchayat Raj (Auction of sand in the water courses vesting in Gram Panchayat) Rules, 2000
14. Commencement of auction proceedings.
(a)The nominated Authority shall commence auction proceedings at the time fixed in the notification and allow only the eligible participants including tenderers to be admitted into the auction hall. During the proceedings if any person tries to disturb the proceedings the auctioning authority may expel such person to withdraw from the proceedings.(b)He shall explain salient features, relevant rules and procedure to the participants.(c)He shall announce the particulars of the areas put to auction and the minimum bid for such reaches or areas.(d)He shall announce the names of the persons who filed sealed tenders for a particulars reach.(e)He shall announce the bid offered by the participants in the bid. The bid shall start from minimum upset price.(f)When there is no further hike forthcoming from the bidders, he shall announce the opening of sealed tenders.(g)The nominated authority shall knock down the highest tenders or bid whichever is higher for a particular reach or area. In case the highest tender or bid of one or more remaining the same the knocking down for the said reach shall be decided by drawing lots immediately. The auction authority shall have the power to reject the highest tender or bid on substantial grounds to be recorded in writing at the time of auction and accept the next lower tender or bid. When once the proceedings are concluded, it shall not be reopened under any circumstances.
