Section 34 in The U.P. Excise Licences (Tender-Cum-Auction) Rules, 1991
34. [ No claim for delay in supply. [Substituted by Notification No. 16200/X-97-B-Licence, dated 11th March, 1998, published in U.P. Gazette, Part 1-A, dated 14th March, 1998.]
- No claim for delay in supply or for closure or not opening of shop or curtailment in hours of sale-(i)the licensee shall have no claim for damages or for remission of bid-money in the case of delayed supply of the intoxicant;(ii)the licensee shall have no claim for remission or refund of bid-money in case of an auction shop or some or all shops auctioned in a group remain closed or could not be opened for any reason. Similarly the licensee shall have no claim for remission of refund of bid-money in case of curtailment, at any time in the hours of sale.]
