Auctioneer’s standard conditions

1. The charge for selling property by auction or tender, including preparation of particulars and advice upon reserves, is as follows.
2. This charge becomes payable upon completion [or execution of the formalities] of the contract of sale entered into with the highest bidder at the auction, or (ii) a contract of sale entered into by the vendor between acceptance of instructions by the auctioneer and the end of the period of three months from the date finally fixed for the auction, or (iii) a contract of sale entered into by the vendor with a person introduced to him, whether by the auctioneer or not, between acceptance of instructions and the end of the said period.
3. Should the vendor withdraw the property from sale, whether before or after the bidding is opened and whether by reason of inability or unwillingness to sell, commission shall be payable at the rate of ______ per cent of the above scale [or a fee of Rs. ______ shall be payable] [or a fee such as is reasonable in all the circumstances shall be payable].  
4. Should the property be submitted to auction but fail to find a buyer, [insert as appropriate one of the alternatives in para ]
5. Subject to any express arrangement that may be made, the vendor shall meet the costs of advertising the sale, whether in newspapers, by means by posters or otherwise, and shall defray the expenses of printing and distributing particulars, catalogues and other announcements incidental to the auction.