Section 154(1) in The Punjab Land Revenue Act, 1887
(1)A Revenue-officer, or a person employed in a revenue-officer, shall not -(a)purchase or bid for, either in person or by agent, in his own name or in that of another, or jointly or in shares with others, any property which any Revenue-officer or Revenue Court in the district in which he is employed has ordered to be sold, or,(b)in contravention of any rules made by the [State Government] [Substituted for the words 'Provincial Government' by the Adaptation of Laws Order, 1950.] in this behalf, engage in trade in that district.
