Section 7 in The U.P. Excise Licences (Tender-Cum-Auction) Rules, 1991
7. Auction notice.
(1)The date or dates fixed for various districts along with general conditions of auction and licence shall be notified by the Excise Commissioner in prominent daily, newspapers. The Licensing Authority shall also give timely publicity including publication in any regional or district daily newspaper of the date or dates of settlement with the following particulars :(i)date of auction of different licences relating to country liquor, foreign liquor, Bhang;(ii)time and place of auction of licence.(2)Unless prevented by unavoidable circumstances, the Licensing Authority shall proceed with auction on the date or dates appointed leaving any unsettled shops to be settled at a subsequent auction or as opportunity offers. Should a general postponement become necessary for any reason immediate intimation shall be given by the Licensing Authority to the Excise Commissioner about the postponed date with a brief statement of reasons for the postponement.(3)The settlement of licences not settled on the previous date of auction shall ordinarily be made within ten days of the date of postponement. As far as possible the Licensing Authority will declare the date of reauction at the closure of undecided auction and shall also notify about the reauction programme in a local daily newspaper.(4)As far as possible, the settlement of licences should be completed before the commencement of the next excise year.
