Section 16(2) in Tamil Nadu Panchayats (Procedure for Conducting Public Auction of Leases and Sales in the Panchayats) Rules, 2001
(2)The Executive Authority or the Commissioner or the Secretary, as the case may be, or the person authorised to conduct the auction shall be present sixty minutes ahead of the time fixed for auction at the appointed place. If more number of items are to be auctioned, auction shall be conducted one after another. The highest bid amount shall be either recovered along with necessary security deposit or the first instalment of total bid are collected before commencing the next item of auction. The deposit of all unsuccessful bidders may be refunded to them on the spot or after all the auctions under the question are over with due acknowledgement.
