Section 45 in The M.P. Forest (Contract) Rules, 1927
45. Divisional Forest Officer should ordinarily allow themselves more than one day for the conduct of these auction sales. They should not be hurried and should not be carried on to a late hour to the inconvenience of all concerned and the probable lessening of fair competition. Also, if fair bids are not forthcoming it may be necessary to withdraw some contracts from the auctions of the day and to put them up again on the exceeding day. Again at the close of the day some successful bidders may fail in the payment of their deposits or in the production of their sureties, and these contracts may have to be put up to auction on a succeeding day.
