(6)(a)The Presiding Officer shall put up each licence separately to auction after announcing its locality where necessary, and any other information that, in his judgment, is necessary to identify the licensee;(b)the bids shall be made for the whole annual licence fee for the licence;(c)the Presiding Officer shall cause the name of each person making the bid and the amount of the bid to be recorded and shall record the final bid accepted by him in his own hand;(d)the Presiding Officer may refuse to record any bid if he has reason to believe that it has been made in the interest of any person who has not been allowed entry into the area marked for the assembly of intending bidders;(e)the Presiding Officer may refuse to record any bid which he considers to be merely speculative or not made in good faith;(f)if the Presiding Officer is of the opinion that the speculative or mala fide bidding is going on, he may, without prejudice to his power under clause (e), require an immediate deposit of the whole amount of bid. If such an order has been passed and announced to the assembly of bidders, all subsequent bids for the said licence shall be made subject to the condition that the whole amount of bid shall be immediately deposited on acceptance;(g)all bids shall be in multiples of rupees one thousand;(h)subject to the provisions of clause (f) above, the highest bidder shall pay a sum not less than twenty-five per cent. of the bid money in cash or by bank draft immediately on the conclusion of the auction;(i)the person accepted as the auction purchaser shall sign his name or affix his thumb mark to the record of auction;(j)the highest bidder shall also furnish a personal bond with a surety bond as specified in the terms and conditions of auction.
