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[Cites 0, Cited by 0] [Section 36A] [Entire Act]

State of Haryana - Subsection

Section 36A(21) in Haryana Liquor Licence Rules, 1970

(21)Allotment of Indian Made Foreign Liquor Groups/vends shall be taken up before the country liquor Groups/vends. The boxes shall be taken up in ascending order of its marked number and opened/ processed one at a time. It will be brought before the committee for its examination. The box shall be opened after announcement with regard to Groups/vends concerned and number of bidders. The Group wise/ Vend wise list of bidders should be kept ready for reference and should be prominently displayed. Thereafter, with the permission of the committee, the seal of the Box shall be opened. The bids shall be brought out and processed Group wise/ Vend wise. Group wise/ Vend wise number of bids received from box shall again be announced. Thereafter. Group wise/Vend wise financial bids shall be opened in full view of the audience in ascending order of group number/vend code. The Group end shall be allotted to the highest bidder quoting equal to or above the reserve price. In case, there is more than one bid of highest amount, the successful bidder shall be determined by draw of lot. The result shall be announced and recorded. In case there is no bid or no eligible bid equal to or above the reserve price, the bids shall be invited again.