Section 91(1) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
(1)Where any property is to be sold by inviting tenders, the Settlement Commissioner, the Managing Officer or any other officer authorised by the Settlement Commissioner for the purpose shall invite sealed tenders for the property and the invitation for tenders shall specify-(i)the amount to be deposited by the tenderers as earnest money;Provided that such earnest money shall not be more than 20 per cent of the amount tendered:(ii)a brief description of the property to be sold, its location and boundaries where possible, and any other particulars which may be material:(iii)the period within which tenders are to be received:(iv)the date, time and places fixed for the opening of tenders;(v)the terms and conditions of the tender as set forth in the provisions hereinafter appearing; and(vi)Any other relevant information.
