Section 47A(2) in The Delhi Land Reforms Rules, 1954
(2)The following procedure shall be observed in auction of land-(a)Auction shall take place on the site on the date and time fixed.(b)Auction shall be conducted under the supervision of the Gaon Panchayat. It shall also be attended by a representative of the Director of Panchayat.(c)Memo records of the bids at the auction shall be prepared and duly signed by each bidder.(d)The auction shall not be closed in favour of the highest bidder if the bid is below the reserved amount.Where no objections are filed to the auction or where objections are filed and are disallowed, the auction shall be confirmed.(e)The highest bidder shall have to deposit ¼th of the bid amount to the spot.(f)The remaining ¾th amount of the bid shall be deposited within 15 days of the approval of the bid and in default the advance deposit of ¼th shall stand forfeited and lease shall be put to reduction.(g)Any person interested may file objections against auction before the Deputy Commissioner within 30 days of the auction. As soon as the objections are filed, the Deputy Commissioner shall send intimation thereof to the Pradhan Gaon Panchayat who shall thereupon stay confirmation of the auction till the objections are disposed of.(h)After the confirmation of the auction the licensee or lessee shall have to execute an agreement in writing with the Gaon Panchayat; providing:(i)that he shall not put the land to use for any purpose other than one for which it has been leased.,(ii)that he shall not put or raise any permanent structure on the land without the prior sanction of the Deputy Commissioner,(iii)that on the expiry of the period of lease he shall deliver back vacant possession of the land to the Gaon Sabha/Deputy Commissioner or to the officer appointed for the purpose in the same conditions in which it was leased out;(iv)that he shall not part with possession of the land to any other person in any manner whatsoever,(v)that the lease money shall be payable in advance by first of April each year,(vi)that he shall obtain a certificate and a receipt for the amount paid by him and the Panchayat shall, upon delivering the certificate and receipt, be entitled to receive from him the counterfoil thereof. Such certificate and counterfoil shall be in L.R. Forms 16 and 17 respectively.
