Section 44 in The M.P. Forest (Contract) Rules, 1927
44. Where the auction proceeds in a normal way and discloses a reasonable decree of competition it should be allowed to run on to its natural close. But it occasionally happens that contractors lose their heads and through excitement or enmity or malice push up the bids to an absurd figure. If these bids are accepted, the only result is loss and trouble to the contractor and to Government. The policy of Government is to secure a fair price from a good contractor rather than a speculative price from any contractor. Even in such cases auctions should be allowed to carry on to the end and the Divisional Forest Officer should report his recommendations to the higher authority for accepting a lower bid.
