Section 10(a) in The U.P. Excise Licences (Tender-Cum-Auction) Rules, 1991
(a)unless he produces a certificate of solvency, to the extent of at least one-sixth of his bid in Form G-39 granted by the Tahsildar of the Tahsil in which he resides or holds immovable property and duly countersigned by the Licensing Authority concerned or the Additional Collector authorised by the Licensing Authority in this behalf;
