Vendor’s letter of authority

To

[insert the name, address of auctioneer]

[Date]

Re: Sale of _________ (property)

Dear Sir

I confirm our final arrangements for the auction of the above property which is fixed for the _______ day of _________.

The reserve price for the property is to be Rs. _________ [or set out the various lots]. [ For your information I have appointed [name of bidder] of [address, etc.] to bid on my behalf up to this figure and thereafter at his discretion.

I authorise you to delegate to a suitably qualified and experienced practitioner all or any of your duties in and about the sale should you consider it expedient to do so, but no person appointed is to have any claim on me, whether by way of remuneration, reimbursement or indemnity.

I confirm that your clerk may sign the necessary memorandum of sale on my behalf within a reasonable time of the conclusion of the auction.

If you so wish, you may bid for and become the purchaser of the above property yourself. If I agree to confirm the sale to you and to pay commission on the price as if the property had been sold to a third party. I authorise you to sign the memorandum of sale on my behalf as my agent notwithstanding that you yourself are named as the purchaser.[If the condition of sale require payment of the deposit to the auctioneer, add If you should purchase yourself the deposit must be paid to my solicitors, Messrs _________________ of [address] as stakeholders, the contract being appropriately amended.]]

Yours etc.

[Signature of vendor]