67KK. [ Procedure for invitation of sealed tenders. [Inserted by GSR 52, dated 30.3.1972, Published in Rajasthan Government Gazette Part IV-C (Extraordinary), dated 30.3.1972.]
(1)Subject to such general or special directions as may be issued by the Excise Commissioner from time to time, licences under Rule 67-I may be granted for any area by inviting sealed tenders.(2)In such case, sealed tenders will be invited by the Excise Commissioner for the amount of sum payable for exclusive privilege instead of or in addition to excise duty as may be directed by the Excise Commissioner.(3)A tender notice shall be issued by the Excise Commissioner at least 15 days before the date fixed in the notice for receipt of tenders. The time upto which tenders shall be received on the fixed day shall be indicated in the notice. The tenders shall be submitted in the form to be obtained from office of any District Excise Officer/Excise Commissioner on payment of such fee as may be fixed by the Excise Commissioner. Tenders received after the time and the date fixed in the notice shall not be valid and shall not be taken into consideration:[Provided that after once having invited tender if it is considered necessary to invite tender afresh, with such changes as may be deemed necessary, tender notice shall be issued for such a shorter period not less than 3 days as may be deemed proper by the Excise Commissioner.](4)The Excise Commissioner shall specify minimum amount of sum payable for grant of exclusive privilege in case of each shop and no tender less than this amount shall be acceptable.(5)[ Subject to the written sanction of the Excise Commissioner, licence under this rule may be granted in respect of a group of shops.] [Inserted by GSR 229, dated 4.3.1974, Published in Rajasthan Government Gazette Part IV-C (Extraordinary), dated 4.3.1974, [4-3-74].](6)Every tender shall be accompanied by such earnest money as may be indicated by the Excise Commissioner. The tender shall be received by the Excise Commissioner and shall be opened by him on the date and at the time to be fixed by him in presence of such tenders as may be present.(7)Every tender shall be initialed by the Excise Commissioner and the amount of tender shall be written thereon by the Excise Commissioner as soon as the tender is opened.(8)All tenders received shall be recorded in a register in the form laid down by the Excise Commissioner. The Excise Commissioner shall be the authority competent to accept or reject any tender. Where the amount offered by any tenderer is acceptable to the Excise Commissioner but such an amount has been offered by more than one tenderer, decision shall be taken by the Excise Commissioner by drawal of lots in the presence of tenderers concerned, if any.(9)Acceptance of a tender shall be communicated to the successful tenderer in the form laid down by the Excise Commissioner and the tender shall be required to furnish due security in cash within the time indicated in this communication.(10)If the required security is not furnished within the time indicated acceptance of the tender may be revoked by the Excise Commissioner and the earnest money deposited by the tenderer with tender shall in the event of such revocation be forfeited to the State.(11)On the cover of the sealed envelope containing the tender submitted, tenderer shall not be required to indicate amount or name of shop for which tender is being submitted.]
