Memorandum of sale by private treaty before or after auction with receipt for deposit
MEMORANDUM that this _____ day of ________
_______________________________________________[insert the name, address of purchaser] has agreed to purchase
and
___________________________________ [insert the name, address of vendor] by [insert the name, address of auctioneer] his agent thereunto by him lawfully authorised has agreed to sell the property [or lot _____ of the property] described in the within-mentioned particulars of sale upon the terms of the within-mentioned conditions of sale so far as the same are applicable to a sale by a private contract at the price of Rs. ______ [valuation money apart] [add if desired, the deposit money of.....per cent of the purchase price required by condition _______ being paid to the said [auctioneer] as stakeholder].
[Signature]
RECEIVED as stakeholder this ________ day of ________ from [insert the name, address of purchaser] the sum of Rs. _________ being the deposit of _______ per cent of the purchase price required by condition _______ of the within mentioned conditions of sale.
[Signature of auctioneer]
