Section 3(1)(f) in Andhra Pradesh Escheats and Bona Vacantia Rules, 1975

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State of Andhra Pradesh - Subsection

Section 3(1)(f) in Andhra Pradesh Escheats and Bona Vacantia Rules, 1975

(f)Where the value of the movable property exceeds two thousand rupees the highest bidder shall deposit 15% of the sale amount to the officer conducting the sale at the time of the sale and pay the remaining 85% of the sale amount within thirty days; the 15% of the sale amount already deposited shall be liable for forfeiture, if the 85% of the sale amount is not paid within thirty days.

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State of Andhra Pradesh - Subsection

Section 3(1)(f) in Andhra Pradesh Escheats and Bona Vacantia Rules, 1975