Section 12 in The U.P. Excise Licences (Tender-Cum-Auction) Rules, 1991
12. Bidders of other States.
- A prospective bidder from outside the State will be allowed to participate in the auction subject to his production of a certificate from the Collector of the district in which he resides certifying that he is not a person convicted by a criminal court of a non-bailable offence and that he is not in arrears of Government revenues.
