(1)The [District Excise Officer or any other officer authorised by the Excise Commissioner] [Substituted by FD/EX/67, dated 27.2.1968, Published in Rajasthan Government Gazette Part IV-C (Extraordinary), dated 27.2.1968, [27-2-68].] shall be the presiding officer for auctions.(2)[Subject to such terms and conditions as may be laid down by the Excise Commissioner, the] [Substituted by FD/EX/67, dated 27.2.1968, Published in Rajasthan Government Gazette Part IV-C (Extraordinary), dated 27.2.1968, [27-2-68].] presiding officer shall call bids to be offered regarding the annual fee to be paid for the licence concerned.[(2-a) x x x] [Deleted by GSR 5, dated 1.3.1969, Published in Rajasthan Government Gazette Part IV-C (Extraordinary), dated 1.3.1969, [1-3-69].](3)The presiding officer shall not be bound to accept the highest or any bid and no reasons will be given for not accepting higher bid or any bid.(4)Every bidder will be liable to be held to his bid whether it be the highest or not.(5)The presiding officer shall, in accepting or rejecting the bids, exercise his discretion in such manner as to exclude bids which are the result of speculation or unhealthy rivalry or disproportionate with reference to the market value of the licence or which are likely to lead to undesirable monopoly or to malpractices. He shall have also discretion to reject bid by persons of doubtful solvency or with doubtful moral antecedents.(6)Where the highest bid is not accepted, the presiding officer shall record his reasons in writing.(7)If the amount offered by the highest suitable bidder is not adequate, the grant of the licence may be withheld for re-auction at a subsequent date, or for grant on commission.(8)After the bid has been accepted by the presiding officer, no subsequent bid at the auction shall be considered.(9)The acceptance of the bid or any other alternative system by the presiding officer shall be subject to confirmation by the Excise Commissioner.
