Section 14(1) in The U.P. Excise Licences (Tender-Cum-Auction) Rules, 1991
(1)The licences or retail sale of country liquor, foreign liquor and Bhang shall ordinarily be auctioned separately, but where, in the opinion of the Licensing Authority, the bids offered in such auctions are not adequate in the interest of revenue he may, in special circumstances and with previous approval of the Excise Commissioner, combine the licence of retail sale of country liquor and foreign liquor to be auctioned in accordance with sub-rule (2).
