Section 36A(7) in Haryana Liquor Licence Rules, 1970
(7)A bidder shall have to enclose a demand draft in favour of Deputy Excise and Taxation Commissioner (Excise) of the district of an amount equivalent to 20%, of his bid amount alongwith the sealed financial bid, in case his bid exceeds the reserve price by more than 25%. In case such bidder fails to submit the demand draft of required amount alongwith the financial bid, his bid shall be deemed cancelled on the spot i.e. at the time of opening of bids and the bidder next in row will be considered. The earnest money of such cancelled hid shall be forfeited.
