Section 3 in Andhra Pradesh Forest Contract (Disposal of Forest Produce) Rules, 1977
3. Sales to be conducted by Forest Officers.
(1)Notice of sale of forest produce shall be issued by a Forest Officer not below the rank of a Divisional Forest Officer. The officer who issues notice of sale shall hereafter be called sale notice issuing authority.(ii)The sale of forest produce shall be conducted by the sale notice issuing authority or by any other forest officer authorised by him. The officer who conducts the sale shall hereafter be called the sale conducting officer.(iii)The sale of forest produce shall be by open auction or by sealed tenders or a combination of both the methods as the sale notice issuing authority may direct.Provided that the Government or any officer authorised by the Government may conduct any sale by negotiation [in special circumstances and for special reasons to be recorded in writing.
