Section 7(2) in The U.P. Excise Licences (Tender-Cum-Auction) Rules, 1991
(2)Unless prevented by unavoidable circumstances, the Licensing Authority shall proceed with auction on the date or dates appointed leaving any unsettled shops to be settled at a subsequent auction or as opportunity offers. Should a general postponement become necessary for any reason immediate intimation shall be given by the Licensing Authority to the Excise Commissioner about the postponed date with a brief statement of reasons for the postponement.
