Section 20(1)(c) in The U.P. Excise Licences (Tender-Cum-Auction) Rules, 1991

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State of Uttar Pradesh - Subsection

Section 20(1)(c) in The U.P. Excise Licences (Tender-Cum-Auction) Rules, 1991

(c)in the form of Bank Guarantee for a sum equal to one-twelfth of the highest bid (which shall include basic licence fee in the case of Bhang and Country liquor) issued from a Scheduled Bank and valid till the final settlement of all the claims and dues to the State Government in respect of the auctioned shops or group of shops. In case a bidder has already furnished Bank Guarantee under the proviso to clause (b) of rule 10, the same may be adjusted towards the bank guarantee required under this clause; or

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State of Uttar Pradesh - Subsection

Section 20(1)(c) in The U.P. Excise Licences (Tender-Cum-Auction) Rules, 1991