Section 48 in The M.P. Forest (Contract) Rules, 1927
48. (i) Auction sales of major leases the upset prices of which are fixed at above Rs. 100 by competent authorities, shall be normally carried out by the Divisional Forest Officer himself but in case he is unable to do so he may authorize the Sub-Divisional Officer, or his Gazetted or Divisional Assistant, in writing to conduct the auction sales on his behalf but such sales shall be subject to the sanction and approval of the competent authority referred in paragraph 102 of the Madhya Pradesh Forest Manual, Volume I.
(ii)Auction sales of petty leases, the upset prices of which are fixed at Rs. 100 or below by competent authorities, in which only bidders from a particular locality are likely to be interested may be carried out in a central place in that locality by Range Officer or their assistants. Such sales shall also be subject to the sanction and approval of the competent authority under paragraph 102 of the Madhya Pradesh Forest Manual, Volume 1.(iii)In the case of perishable property seized in connection with a forest offence or otherwise, the Senior Forest Officer present at the time of seizure in the locality where the property was seized shall conduct sale thereof, recover the sale price in full and hand over such perishable produce to the successive bidder immediately after the sale is over in anticipation of the sanction of the competent authority, which should be obtained subsequently without any delay.Preliminary Notice of Forest Contract Auctions[Vide paragraph 38]
