(1)Tenders for the grant of licence shall be invited by the Excise Commissioner after giving not less than ten days' notice specifying inter alia -(a)the conditions to which the tender shall be subject;(b)the number and situation of the shops to be licensed on the basis of tender where applicable;(c)in the case of licences in Form L-3, the minimum and the maximum quantities of liquor required to be made available for sale either during the currency of the licence or during any specified shorter period;(d)any other information which in the opinion of the Excise Commissioner may be of use to the intending bidders.
