- Without prejudice to the provisions of rule 61. the following restrictions shall apply regarding persons who can offer bid at auction.(1)Former licensees who are in arrears to the Government as regards payment of Excise Revenue or who have been guilty of serious breaches of the Rajasthan Excise Act, 1950, the Opium Act, 1873, any law repealed by either of these two Acts, any rule made under either of these two Acts or under such repealed laws, or any condition of any licence in respect of any excisable articles or opium, shall not be entitled to bid without the consent of the presiding officer.(2)An agent shall not be allowed to bid unless he holds a due authority or unless the principal is present and authorises the agent to bid on his behalf.(3)Without the express sanction of the [District Excise Officer] [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].] no person shall bid for a licence or exercise a privilege who holds and who is the agent or servant of any person holding a similar licence in an adjoining area, in any other State in India.(4)[ No person below the age of eighteen years shall be entitled to bid at auctions.] [Inserted by FD/Ex/65, 13.9.1965, Published in Rajasthan Government Gazette Part IV-C, dated 14.10.1965, [13-9-65].][***] [Deleted '(5) Persons who are not Registered as contractor with the Excise Department, Rajasthan in the prescribed manner shall not be entitled to bid at auctions.' by Notification No. G.S.R. 1, dated 1.4.2002 (w.e.f. 31.1.1957).]
