Section 36A(20) in Haryana Liquor Licence Rules, 1970
(20)The allotment shall take place at the duly publicized venue on the date and time to be fixed by the Department. Entry to the venue of allotment shall be regulated by pass issued to bidders. If any such person commits misconduct at the venue, he shall be debarred from participating in the proceedings and the amount of Earnest Money, deposited by him along with the application fee shall be forfeited by the Dy. Excise and Taxation Commissioner, (Excise) of the respective district.
