Section 6 in The Rajasthan Colonisation (Sale and Allotment of Land in Mandis in the Bhakra and Indira Gandhi Canal Projects Colony Areas) Conditions, 1973
6. Who may bid.
- In an auction, bid may be given by a person either in his own name or in the name 6f any other person, registered partnership firm, registered society or registered company. But in case the bid given by a person, not in his own name before the start of auction he has to produce before the Officer conducting the auction a power of attorney in his name [from] [Substituted by Notification No. F. 4(13) Revenue/Col/77, dated 08.02.1982-Rajasthan Gazette, Part IV-(C), dated 05.05.1982, page 69.] the person, firm, society or company on whose/which behalf he is bidding. He has further to produce at that time the necessary documents that the firm, society or the company, as the case may be, is duly registered and the objects, rules, regulations and memorandum and articles of the association of the firm, society or the company as the case may be, permit it to purchase a plot and he has the authority to enter into an agreement of sale on its behalf.
