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[Cites 0, Cited by 0] [Section 16(6)] [Section 16] [Entire Act]

State of Uttar Pradesh - Subsection

Section 16(6)(c) in The U.P. Excise Licences (Tender-Cum-Auction) Rules, 1991

(c)At the time of auction the persons accepted as auction purchaser shall be required to sign his name or affix his thumb-impression against the relevant entry of the licence in Form G-14-A. It shall be explained at that time the deposit paid in advance will be returned in the event of the licence being subsequently refused. The final bid accepted shall invariably be recorded in words with his own hand by the officer conducting the auction.