Section 12(2) in Tamil Nadu Pawnbrokers Rules, 1943
(2)An auctioneer approved by the Commissioner of Police or the Additional District Magistrate, as the case may be, shall be competent to conduct public auctions under these rules only within the area specified by the officer approving the auctioneer:Provided that an approved auctioneers may be authorised to do business in more than one division in a district with the approval of the Collector or Revenue Divisional Officer of the District.(2-A) The auctioneer shall inform the Tahsildar having jurisdiction over the area regarding the place, date and time of the auction sale and all auction sales shall be conducted in the presence of an Officer of the Revenue Department not below the rank of Deputy Tahsildar. The Officer so deputed shall be provided with a list of representations, if any, received from the pawners against the proposed auction sale up to, and inclusive of, the date of sale. The Officer so deputed has power to cancel the auction of the articles involved in all such representation received up to and inclusive of the day of auction, subject to the subsequent approval by the Personal Assistant (General) to the Collector of [Chennai] [Substituted for the word 'Madras' by section 3 of the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] or the Revenue Divisional Officers concerned.
