Section 167(1) in The Himachal Pradesh Land Revenue Act, 1953
(1)A Revenue Officer, or a person employed in a revenue office shall not-(a)purchase of bid for, either in person or by agent, in his own name or in that of another, or jointly or in shares with other, any property which any Revenue Officer or Revenue court in the district in which he is employed has ordered to be sold, or(b)in contravention of any rules made by the State Government in this behalf, engage in trade in that district.
