Section 10(c) in The U.P. Excise Licences (Tender-Cum-Auction) Rules, 1991
(c)unless he produces a duly sworn affidavit containing the particulars of his immovable and movable properties along with the copies of documents of title to establish the ownership of property shown in the affidavit with non-encumbrance certificate and also furnishes an undertaking not to transfer the properties shown in the affidavit till the final settlement of all claims and dues of Government in respect of auctioned shops.
