Section 36A(9) in Haryana Liquor Licence Rules, 1970
(9)The bids shall be duly entered in a page numbered and indexed register to he maintained in the prescribed format in the office of Deputy Excise and Taxation Commissioner (Excise) by an officer not below the rank of Assistant Excise and Taxation Officer. The register shall be authenticated by Deputy Excise and Taxation Commissioner (Excise). Separate register shall be maintained for country liquor vends/Groups of vends and Indian Made Foreign Liquor vends/Groups of vends. Vend wise/Group wise receipt of all tenders shall be recorded in the register. There will be one leaf (2 sides/pages) for each vend/ Group of vends. Group number, Vend code, Name of vend and Category shall be recorded on the top of the page of the register. Each bid for a vend/Group of vends shall be entered in a date wise manner. It will record Serial number in a running ascending order, Date of submission, Name of bidder, amount, name of bank and demand draft number for earnest money, Details of participation money, Box Number, signature of bidder and signature of the excise official.
