Section 48(ii) in The M.P. Forest (Contract) Rules, 1927
(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.
