Section 24(3) in The U.P. Excise Licences (Tender-Cum-Auction) Rules, 1991
(3)Consequence of failure to make good the deficiency in security deposit.- Where a licensee fails to make good the amount adjusted from security deposits under sub-rule (2) within the specified time, his licence shall, unless otherwise ordered by the Licensing Authority, stand cancelled at the risk of the licensee. Where the licence is so cancelled it shall be settled afresh by tender-cum-auction, under the provisions of these rules and any shortfall in the bid-money in a reauction or settlement in any other way or licence remaining unsettled for want of bidders shall be recoverable from the remaining security and, balance, if any, shall be recovered from the original licensee as arrears of land revenue. Balance of security after recovering shortfall and other arrears, if any, shall stand forfeited to the Government. If a licensee fails to deposit bid-money he shall not be issued the intoxicants for retail sale for which he holds licence.
