Section 7(3) in The U.P. Excise Licences (Tender-Cum-Auction) Rules, 1991
(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.
