Section 4(11) in The Haryana Municipal Common Lands (Regulation) Rules, 1976
(11)The terms and conditions of auction shall be announced at the time of auction.[4A. Notwithstanding anything contained in rule 4, a Committee may lease out any land by negotiation on such terms and conditions as may be approved by the Government :Provided that no land shall be leased out by negotiation unless it is in public interest.] [Haryana Government Gazette Part III, dated 14.6.1971, Page 565.]
