AUCTIONS

General

• 1.SELLER’S LETTER TO AUTHORISE THE AUCTIONEER TO SELL BY PRIVATE TREATY BEFORE THE AUCTION

• 2.AUCTIONEER’S STANDARD CONDITIONS FOR SALE

• 3.AUCTIONEER’S LETTER CONFIRMING FURTHER INSTRUCTIONS

• 4.AUCTIONEER’S LETTER CONFIRMING HIS INSTRUCTIONS

• 5.LETTER OF ACCEPTANCE TO BID ON BEHALF OF THE VENDOR

• 6.LETTER OF ACCEPTANCE TO BID ON BEHALF OF THE PURCHASER

• 7.MEMORANDUM OF SALE BY AUCTION

• 8.MEMORANDUM OF SALE BY PRIVATE TREATY

• 9.AGREEMENT FOR RELEASE OF DEPOSIT BY THE AUCTIONEER

• 10.VENDOR’S LETTER OF AUTHORITY

• 11.VENDOR’S SOLICITOR’S LETTER INDEMNIFYING THE AUCTIONEER AGAINST LIABILITY UPON PREMATURE TRANSFER OF DEPOSIT

• 12.Assignment of contingent interest supplemental to preceding composition

• 13.Auctioneer’s letter confirming his instructions

• 14.Authority to an auctioneer to sell beforehand by private treaty

• 15.Auctioneer’s standard conditions

• 16.Memorandum of sale by private treaty before or after auction with receipt for deposit

• 17.Vendor’s letter of authority