Section 15 in The U.P. Excise Licences (Tender-Cum-Auction) Rules, 1991
15. [ Submission of tenders. [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.]
(1)The tender shall contain the following particulars and shall be submitted by the tenderers in a closed cover addressed to the Auctioning Authority before the commencement of the bidding for the shop or group of shops, as the case may be,-(i)name of the tenderer or tenderers alongwith father's name and address;(ii)name and location of the shop or group of shops and kind of shops for which he has offered his tender;(iii)the basic licence fee, if any, for the shop or the group of shops in figures as well as in words;(iv)the sum of licence fee excluding the basic licence fee, if any, in figures as well as in words.(2)The tender shall be accompanied by the demand draft for a sum of not less than one-twelfth of the entire sum offered including basic licence fee, if any, drawn on a Scheduled Bank in favour of Auctioning Authority and any tender not accompanied by such demand draft shall be rejected by the Auctioning Authority forthwith upon opening the sealed cover under rule 17 (1).The demand draft of a person, whose tender is not accepted shall, if he so desires, be returned forthwith.(3)The sealed cover containing the tender shall be superscribed with the words "Tender for the ......... shop/group of shops for the year ............". The tenderer may obtain acknowledgment for the sealed cover presented.(4)The tenderer shall also be eligible to participate in the bidding at an auction for the same shop or group of shops.(5)The tenderer shall be present at the place of auction at the time of opening of the tenders which shall be after the bidding is over, but his absence shall in no way affect the auction proceedings.(6)The auctioning authority shall announce at the commencement of the auction, the number of tenders received for a particular shop or group of shops.(7)The tenders shall be opened only when the Auctioning Authority is of the opinion that any bid offered for a shop or group of shops in an auction or in a postponed auction is worth consideration.(8)No tender received after the commencement of auction of a shop or group of shops shall be taken into consideration.]
