Section 154 in Rajasthan Panchayati Raj Rules, 1996
154. Confirmation of sale.
(1)The acceptance of highest bid shall be subject to confirmation by the Panchayat and the authorities prescribed in Sub-rule (3).(2)Panchayat, in its next meeting to be held not earlier than 15 days from the date of auction shall sanction the highest bid if no objection has been received.(3)Where the highest bid amount exceeds [Rupees fifty thousand] [Substituted 'Rs. 10,000/-' by Notification No. G.S.R. 59, dated 18.8.2011 (w.e.f. 30.12.1996).] the Panchayat shall obtain prior approval as under: -(a)the Panchayat Samiti having jurisdiction if the amount does not exceed [Rupees two Lakhs] [Substituted 'Rs. 50,000/-' by Notification No. G.S.R. 59, dated 18.8.2011 (w.e.f. 30.12.1996).];(b)the Zila Parishad concerned if the amount does not exceed [Rupees five lakhs] [Substituted 'Rs. one lakh' by Notification No. G.S.R. 59, dated 18.8.2011 (w.e.f. 30.12.1996).];(c)the State Government if the amount exceeds [Rupees five lakhs] [Substituted 'Rs. one lakh' by Notification No. G.S.R. 59, dated 18.8.2011 (w.e.f. 30.12.1996).].Note. - Confirmation for sale of strip land or sale by negotiation in excess of Rs. 10,000/- shall also be required before issue of patta.(4)The authority specified in Sub-rule (3) may refuse to confirm a bid if in its or his opinion, the full value of the land to be sold has not been made or procedure laid down above has not been adhered to and in such cases the amount deposited by the highest bidder shall be refunded without interest.(5)Balance amount of 75% shall be deposited within two months from the date of auction or within one month from the date of communication of confirmation of the bid.
