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  • Deeds & Drafts / Authority-to-an-auctioneer-to-sell-beforehand-by-private-treaty

Deeds & Drafts

Authority to an auctioneer to sell beforehand by private treaty

?To

_________________________________ [insert the name, address of auctioneer]

[Date]

Re: Sale of ___________ (Property)

Dear Sir,

This is to confirm your authority to sell my above referred property by private treaty in advance of the auction which is fixed for the _________ day of __________ I authorise you to contract on my behalf for the sale of the property for Rs. __________ or such other figure as I may from time to time determine, upon the terms of the particulars and conditions of sale approved by my solicitors, Messrs ____________ of [address] for the purposes of the auction, in so far as these are applicable to a sale by private contract. [if the conditions of sale provide for payment of the deposit to solicitors, the vendor may add] Please amend the contract to require the deposit of _______ per cent of the purchase price to be paid to yourself as stakeholder] [In a case where the auctioneer has not safeguarded his right to commission with a sale-before-auction clause, the vendor may add I confirm that commission will be payable to you upon a sale by private treaty in accordance with this authority as if the sale had taken place at the auction].

Yours etc.,

[Signature of vendor]

 


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