Section 20(1)(d) in The U.P. Excise Licences (Tender-Cum-Auction) Rules, 1991

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State of Uttar Pradesh - Subsection

Section 20(1)(d) in The U.P. Excise Licences (Tender-Cum-Auction) Rules, 1991

(d)partly in cash, partly by Bank Draft, partly in the form of Fixed Deposit receipt obtained from a Scheduled Bank for a period of the licence duly pledged to the licensing authority or/and partly in the form of Bank Guarantee issued from a Scheduled Bank and valid till the final settlements of all claims and dues to the State Government in respect of the auction shop or group of shops. In this sub-clause, the part deposit by fixed deposit receipt or/ and Bank Guarantee shall for a sum equal to double of the amount which remains after making part deposit in cash or by Bank Draft. In case, a bidder has already furnished bank guarantee under the proviso to clause (b) of rule 10, the same may be adjusted towards the Bank Guarantee required under this sub-clause.

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State of Uttar Pradesh - Subsection

Section 20(1)(d) in The U.P. Excise Licences (Tender-Cum-Auction) Rules, 1991