Section 2 in The U.P. Excise Licences (Tender-Cum-Auction) Rules, 1991
2. [ Application. [Substituted by Notification No. 13624/92-93, dated 8th March, 1992, published in U.P. Gazette, Part 4, Section (Kha), dated 10th March, 1992.]
- These rules shall apply to the grant of licences for exclusive privilege selling Bhang, Country liquor, and foreign liquor by retail, under the tender-cum-auction system in the manner prescribed hereinafter but the Excise Commissioner reserves the right to grant any such licence on payment of a fixed fee or fee determined in accordance with graduate or uniform scale or by auction or by inviting tenders or thorough negotiations.]
