Section 172A(2) in The Delhi Land Reforms Rules, 1954
(2)The auction shall be held under the supervision of Gaon Panchyat and shall be attended by a representative of the Director of Panchayats "not below the rank of a Panchayat Inspector unless the value of the movable property be less than Rs. 50". It shall ordinarily be sold to the highest bidder, who shall be required to deposit ¼th of the bid on the spot. If the highest bid is below the reserved price fresh auction shall take place of which due notice shall be given.
