Section 172A in The Delhi Land Reforms Rules, 1954
172A. [ Sale of trees and other movable property. [Rule 172-A added by Notification F. (3) LRO/66, dated 8.7.1966.]
(1)Whenever it is decided to sell trees standing or fallen or any other movable property, the function shall be held, after due publicity by beating of drum, mentioning the plot number, the exact place where the trees or movable property are situated, the date and time or auction and the reserved price.(2)The auction shall be held under the supervision of Gaon Panchyat and shall be attended by a representative of the Director of Panchayats "not below the rank of a Panchayat Inspector unless the value of the movable property be less than Rs. 50". It shall ordinarily be sold to the highest bidder, who shall be required to deposit ¼th of the bid on the spot. If the highest bid is below the reserved price fresh auction shall take place of which due notice shall be given.(3)In case of the acceptance of bid, the balance ¾ of the bid amount shall be deposited within 15 day of the acceptance of the bid. If the amount is not paid within time, the advance deposit of ¼th amount shall stand forfeited. The bidder shall be entitled to remove the property auctioned only from the plot after the sale has been confirmed and full amount has been pair therefor. The bidder shall obtain a receipt on the prescribed form for every payment made. The sale proceeds shall be deposited in the Gaon Sabha area fund.]
