Section 15(2) in The U.P. Excise Licences (Tender-Cum-Auction) Rules, 1991
(2)The tender shall be accompanied by the demand draft for a sum of not less than one-twelfth of the entire sum offered including basic licence fee, if any, drawn on a Scheduled Bank in favour of Auctioning Authority and any tender not accompanied by such demand draft shall be rejected by the Auctioning Authority forthwith upon opening the sealed cover under rule 17 (1).The demand draft of a person, whose tender is not accepted shall, if he so desires, be returned forthwith.
