- The tenders must be in such form and contain such particulars as may be prescribed by the Deputy Commissioner. The tenders will be open or sealed tenders as may be directed and will, on the date or dates fixed, be presented personally by the tenderers and received by the Collector or Superintendent of Excise at sadar and by the Sub-divisional Officer (or the Senior Extra Assistant Commissioner) in a sub-division. The officer receiving the tender will thus be in a position to collect at least some particulars about a tender by putting direct questions to the tenderer. The information thus elicited may be noted down on the tender. This will greatly help further enquiries about a tenderer and in some cases may ever obviate the necessity of a further enquiry. The latest date for submission of the tender for each shop be a few days before the date fixed for settlement so as to allow the tenders being examined and classified. The tenders should be treated as strictly confidental and dealt with only by the officers mentioned above.
