AUCTIONEER’S LETTER CONFIRMING HIS INSTRUCTIONS

To

_________________ (name of seller)

_________________________

_________________________ (address of seller)

 

LETTER CONFIRMING THE INSTRUCTIONS OF THE SELLER

 

1. The auction for ___________________________________________ is to take place at ____ (time) on __/__/20__ at ____________________________ (address).
2. The reserve price, for the purpose of this auction, as instructed by the seller, is Rs. ____________. The auctioneer has been authorised, at his discretion, to refer any bid above Rs. _______________ to the seller for consideration, should the reserve price not be reached.
3. In case the property is sold at auction, the auctioneer is authorised to sign all documents to form the contract, on behalf of the seller.
4. The seller is agreeable to a minimum deposit of __% of the price, with a settlement period of ___________, starting from the date of the auction. If a variation is required with respect to either the deposit amount or settlement period, these can be accepted by the seller prior to the auction by verbal instructions to the auctioneer.

This is in confirmation of the instructions that the seller has provided the auctioneer with, regarding the conduct of the auction. In case of any dispute with regard to such instructions, this letter will be final with regard to the instructions mentioned herein. In case the dispute extends beyond the instructions stated in this letter, other communications between the parties shall be referred to.

 

_____________________ (name of seller)

_____________________

Seller’s Signature

_____________________ (name of auctioneer)

_____________________

Auctioneer’s Signature

­­­­­­­­_____________________ (name of witness)

_____________________

Witness

 

Dated: __/__/20__