Section 7 in The Haryana State Agricultural Marketing Board (Sale of Immovable Property) Rules, 2000
7. Sale by open auction.
[Sections 18 and 43(1)(2)(vi)] - (1) Any person, except minor, may participate in open auction. In case he desires to bid on behalf of any other person, he will have to produce a valid power of attorney.(2)[ The intending bidders shall be required to deposit earnest money of Rs. 25,000/- in respect of booths/booth plots and Rs. 50,000/- for shops/shop plots before participating in the auction on the spot with the Market Committee concerned. Anyone intending to bid for more than one category shall be required to deposit the earnest money separately for each category before the auction] [Substituted by Haryana Government Notification No. 2450-Agri. Section (3)-2008/25765. Date. 12.12.2008.].(3)The successful bidder shall pay twenty five per cent of the bid cost on the spot. The remaining seventy five per cent bid cost can either be paid in lump-sum without interest within thirty days of issue of allotment letter or in instalments as provided in sub-rule (5) of Rule (4).(4)If the successful bidder fails to deposit twenty five per cent of the bid cost, his earnest money shall be forfeited.(5)The Auction Committee shall have the right to reject any bid on the spot or withdraw any plot from auction.
