Section 8 in Andhra Pradesh Forest Contract (Disposal of Forest Produce) Rules, 1977
8. Extent of bids and authorisation for bidding.
- (i) Every bidder is permitted to bid upto three times the monetary value of his solvency certificate or cash solvency certificate and cash solvency put together as the case may be.(ii)No one will be allowed to bid on behalf of another person or a firm without power of attorney duly executed on stamp paper of the required value and duly adjudicated by an officer authorised for this purpose under the provisions of Indian Stamp (Andhra Pradesh Extension and Amendment) Act 1959 and unless such power of attorney is accepted by the sale conducting officer.(iii)The act of bidding shall be deemed to be a complete and unreserved acceptance of the rules and conditions of sale.
