Section 14 in Andhra Pradesh Forest Contract (Disposal of Forest Produce) Rules, 1977
14. Confirmation of the bid.
- (i) Any bid made in the sale is subject to confirmation by the competent authority in token of acceptance of the bid and the fact of such confirmation shall be communicated in Form IV to the party by the Divisional Forest Officer or by the Range Officer as the case may be acting for and on behalf of Governor of Andhra Pradesh.(ii)Such confirmation orders may be issued on the stamp paper if necessary and the value of the stamp paper shall be recovered from the forest contractor.(iii)The authorities competent to confirm bids and the monetary limits within which they could confirm shall be as specified by Government from time to time.(iv)The confirming authority may reject any bids without assigning any reasons.(v)Even if any bid is within the competence of the authorities specified either for confirmation or rejection it shall be incumbent on the concerned authority either to refer to a higher authority seeking confirmation, rejection or advice as administrative instructions may specify in that behalf for a specific cases or class of cases or to act in conformity with such instructions as may be in force. The competent authority shall confirm or reject the bid within thirty days from the date of sale and once it is confirmed a concluded contract is deemed to have been effected between the Governor of Andhra Pradesh, and the bidder whose bid is confirmed in token of acceptance:Provided that the bid may be revoked by specific notice to the competent authority if it is not confirmed within the period of thirty days. Explanation For the purpose of this sub rule the date of sending the orders of confirmation through normal channel shall be deemed to be the date of communication of the confirmation order.
