Section 44 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
44. Sale of trees of Gram Sabha.
- Whenever the Bhumi Prabandhak Samiti intends to sell trees, it will pass resolution to this effect and sell it through auction with prior approval of the Block Development Officer. The Bhumi Prabandhak Samiti would pronounce this by beat of drum adverting the plot numbers and exact position, in which the trees are situated and the date, on which such auction sale will be held. The Samiti must hold auction sale on the date fixed, declare the terms and conditions to all the persons present at the spot and sell the trees to the highest bidder, who shall immediately deposit one-fourth of the amount of the bid. If, in the opinion of the Samiti highest bid is too low, it will order the holding of fresh auction, for which the notice shall be issued afresh.The balance of bid money, i.e., three-fourth of the bid money shall be deposited within a time stipulated by the Samiti. If the payment is not made within the stipulated time, the advance deposit or one-fourth of bid money will be forfeited. However, the bid is not accepted by the Samiti, advance deposit of one-fourth of bid money will be refunded to the bidder.
