Section 23 in The U.P. Excise Licences (Tender-Cum-Auction) Rules, 1991
23. Bar against defaulting auction purchaser.
- The defaulting purchaser shall be debarred from bidding for the same of any other licence within the period of three years from the date of default and may with the prior sanction of the Licensing Authority, be prosecuted under Section 185 of the Indian Penal Code but in every case the defaulter shall be called upon to show cause why he should not be prosecuted for the said offence before he is actually prosecuted thereunder. A consolidated list of defaulting purchasers debarred under this sub-rule from participating in auction along with their addresses shall be circulated by the Excise Commissioner to all the Licensing Authorities before the date of auction every year.
