103. Tender system-Submission of tenders within specified time.
- Save with the special sanction of the Excise Commissioner, all shops will be settled under the tender system. Each tender must bear a court-fee stamp of Rs. 5, but when amalgamated shops are advertised for tenders, a single stamp will suffice for the amalgamated shops. The tenders, are not transferable from one shop to another. No shop shall be settled with any one who has not tendered for the shop within the notified time. Whenever it is found that no tender has been received for a shop within the notified time or where a suitable person from amongst the tenderers is not found for settlement, a fresh notice shall be issued inviting tenderers for such a shop; provided that a notice of ten days will be sufficient in such cases.
