Section 7(1) in The U.P. Excise Licences (Tender-Cum-Auction) Rules, 1991
(1)The date or dates fixed for various districts along with general conditions of auction and licence shall be notified by the Excise Commissioner in prominent daily, newspapers. The Licensing Authority shall also give timely publicity including publication in any regional or district daily newspaper of the date or dates of settlement with the following particulars :(i)date of auction of different licences relating to country liquor, foreign liquor, Bhang;(ii)time and place of auction of licence.
