Section 14 in Tamil Nadu Panchayats (Procedure for Conducting Public Auction of Leases and Sales in the Panchayats) Rules, 2001
14. Issue of auction notice.
(1)The notice of auction of lease or sale may be issued not less than ten days and not more than twenty one days prior to the date of auction or sale. The Panchayat shall approve the terms and conditions and for each kind or type of lease, before they are included in the auction notice. If new conditions or terms are to be included or existing conditions or terms to be amended, the prior approval of the Panchayat shall be necessary. The notice may contain, inter alia, terms and conditions on the following matters, subject to which the lease shall be granted: -(i)place of auction or sale, date and time of auction;(ii)period of lease;(iii)details of property to be sold or rights to be auctioned. In the case of avenue trees, the details of reach of the road and, in other cases, the location of the property may be specified clearly;(iv)security deposit payable for each item;(v)number of instalments of lease amount permitted for each item;(vi)initial amount payable at the time of auction or sale by the successful bidder;(vii)details of solvency certificate to be produced where it is considered necessary;(viii)prohibition of defaulters in the payment of past leases from participating in the auction or sale;(ix)confirmation of auction or sale being subject to the approval of the Panchayat;(x)rate of interest chargeable for belated payment of instalment;(xi)need for and mode of execution of lease or sale deed;(xii)details of payment of assessment, ground-rent, peshkash or quit-rent fixed by the Inspector, from time to time, which will be in addition to the lease amount;(xiii)schedule of payment of the lease or sale amount;(xiv)in case where the rent of own lands, poramboke lands and own building of the Panchayats, proposed to be leased out, the rent, lease amount, may be reckoned in terms of monthly rent for the entire lease period. This information may be specified in the auction notice also for the information of the intending bidders; and(xv)power of the administration, to reserve any right either to postpone the sale or auction of any lease and also to cancel any lease in public interest with or without showing any reasons therefor, in the middle of the lease period for which the lessee has no right to claim any compensation.
