Section 13 in Andhra Pradesh Forest Contract (Disposal of Forest Produce) Rules, 1977
13. Bar against revocation of bid.
- The bid once given is final and cannot be revoked and the highest bidder shall be bound to accept the contract if the orders confirming the bid are communicated by the competent authority under rule 14 (1) within a period of thirty days from the date of sale. The date of communication for this purpose shall be the date of despatch of confirmation order by the competent authority:Provided that if the bid is revoked within the period of thirty days the Earnest Money Deposit and other amounts paid, if any, shall be forfeited to the Government and the unit is liable to be resold at the risk and loss of the highest bidder.
