Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Punjab - Section

Section 106 in Punjab Panchayat Samitis and Zila Parishads Finance, Budget and Accounts Rules, 2014

106. Auction of the condemned vehicle.

(1)The condemned vehicle shall be auctioned by public auction at the district level by the committee consisting of-
the Chief Executive Officer Chairman
the District Transport Officer or his representative Member
the District Development and Panchayat Officer Member
the Executive Officer of the Panchayat Samiti (in case thevehicle to be auctioned is the property of Panchayat Samiti) Member
the Deputy Chief Executive Officer Zila Parishad Member Secretary
(2)The Chief Executive Officer of the Zila Parishad concerned, in consultation with the members of auction committee, shall fix the time, date and place where such auction shall be held together with the specifications of the vehicle and the terms and conditions of the auction and shall cause a notice thereof to be published not later than a period of fifteen days before the date of such auction in at least one Punjabi language newspaper having wide circulation in the area; and
(a)by affixing a copy there of at the office of the Panchayat Samiti or the Zila Parishad, as the case may be; and
(b)by displaying the same at conspicuous places in the concerned Panchayat Samiti or the Zila Parishad areas, the headquarter town of the Panchayat Samiti or the Zila Parishad and outside the office of the Panchayat Samiti or the Zila Parishad and also in such other manner as may be considered proper by the auction committee mentioned in sub rule(l).
(3)In case the highest bidder fails to lift the vehicle with in a period of 72 hours after his bid has been accepted (after excluding the holidays, if any) the earnest money shall be forfeited and the vehicle may be offered to the second highest bidder.
(4)if the vehicle is not disposed off at the reserve price, even after the second auction, the Vehicles Price Fixation Board, alter physical inspection of the vehicle shall re-fix the reserve price and the auction committee shall reconduct the auction in the aforesaid manner.
(5)It shall be the responsibility of the Chief Executive Officer to dispose off the condemned vehicle with in a period of three months of condemnation. The head of the office shall he responsible to bring the condemned vehicle to the disposal point in running condition unless it was not in operational condition at the time of condemnation.
(6)Sale proceeds of vehicles auctioned by the committee shall be deposited in the Fund of the concerned Panchayat Samiti or the Zila Parishad, as the case may be, and sales tax shall be paid in to the Government account.