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[Cites 0, Cited by 0] [Section 47(6)] [Section 47] [Entire Act]

NCT Delhi - Subsection

Section 47(6)(f) in The Delhi Excise Rules, 2010

(f)if the Presiding Officer is of the opinion that the speculative or mala fide bidding is going on, he may, without prejudice to his power under clause (e), require an immediate deposit of the whole amount of bid. If such an order has been passed and announced to the assembly of bidders, all subsequent bids for the said licence shall be made subject to the condition that the whole amount of bid shall be immediately deposited on acceptance;