Section 11 in The Bihar Excise (Settlement of Licences for retail sale of Country/Spiced country liquor) Rules, 2004
11. Qualification for bidding.
- No person shall be allowed to bid in any auction unless he;(a)produces solvency certificate in prescribed form, equivalent to sixth portion of the reserve fee, granted by the sub-divisional office of the sub-division where he resides or owns immovable property:Provided that if he does not produce the solvency certificate, such person may be allowed to bid if he produces cash amount and/or bank draft and/or bank guarantee of the amount of 1/6 of the reserve fee in prescribed form by any Scheduled Bank and is valid for the period of settlement. The cash amount/Bank Draft so produced shall be returned to the unsuccessful auction-participant immediately after the auction is over. But in case of successful auction-participant, it shall be adjusted against advance security, payable under Rule 20.(b)produces an affidavit duly affirmed in prescribed form, giving descriptions of his movable and immovable property and its status and annexed with the affidavit, the copies of documents supporting his title on the property showing in the affidavit;(c)deposits advance money in cash/and or through Bank Draft equivalent to a twelfth portion of determined reserved fee;(d)if he is an arrear holder of excise revenue:Provided that if his name is found in the list of arrear holder of Excise Revenue, he may be allowed to bid only when he makes payment of his entire payable dues before the auction and give an undertaking on stamp paper that if any further arrears are found due with him as per calculation concerning the said district or any other district, he shall deposit the same within two weeks from the closure of the auction or the commencement of the licence shop or the group of shops, whichever is earlier,(e)if he has been convicted by a criminal court for any non-bailable offence;(f)if his licence has been cancelled during the last five years;(g)if he has been debarred from bidding in auction under the provisions of these Rules;(h)unless he submits commercial taxes clearance/no objection certificate.(i)unless he submits income tax clearance certificate.Note. - In case of any doubt concerning the genuineness of the solvency certificate or any other certificate, the decision of the officer conducting the auction shall be final.
