Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(c) in Andhra Pradesh Panchayat Raj (Auction of sand in the water courses vesting in Gram Panchayat) Rules, 2000

(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.