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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Uttar Pradesh - Subsection

Section 20(1)(ii) in The U.P. Excise Licences (Tender-Cum-Auction) Rules, 1991

(ii)The auction purchaser may either deposit a sum equal to one-eighth of the highest bid (which shall include the basic licence fee in the case of Bhang and country liquor) in cash or by Bank Draft as a second instalment within twenty days of the auction or he may deposit one-twelfth of the highest bid (which shall include basic licence fee in the case of Bhang and country liquor) in cash or by Bank Draft within 10 days of the auction and one-twenty fourth of the highest bid (which shall include basic licence fee in the case of Bhang and country liquor) within twenty days of the auction in the following manner :