(1)The Excise Commissioner shall give at least ten dg s' notice of the date and place of the auction. This notice shall also specify -(a)the conditions to which the auction shall be subject;(b(b) the number and situation of the shops to be licensed on the basis of auction, where applicable;(c)the occasions, if any, on which the shops are likely to be closed; and(d)any other information which, in the opinion of the Excise Commissioner may be of use to intending bidders.
