(1)The District Collector or the Sub-divisional Officer as the case may be, shall call for tenders for any shop or class of shops in the area falling within their respective jurisdiction in the form as prescribed by the Excise Commissioner. Tenders not containing all the particulars shall be liable to be rejected.(2)Each tender must bear court fee stamp of Rs.24.75 or any other amount as may be prescribed by the State Government.(3)Each tender shall be for a single shop, but any person may submit separate tenders for any number of shops. The tenders are not transferable from one shop to another.(4)Sale notice calling for tender for country spirit shop shall be issued at least one month or any lesser period as may be fixed by the Excise Commissioner before the date on which the term of the existing settlement expires. The date of receipt of the tenders and the date of settlement shall be mentioned in such notice, provided that the date of settlement shall be at least a month before the date on which the term of the existing settlement expires unless otherwise directed by the Excise Commissioner. (5) Dates so fixed shall be reported to the Excise Commissioner and communicated to the District Collectors and also to Sub-divisional Officers of neighbouring sub-divisions in other districts. The sale notices in the prescribed form should be as widely circulated as possible, as provided in Rule 242 supra and the list of shops to be sold should be open to general inspection at the offices of the District Collectors and Sub-divisional Officers as the cases may be and should also be appended to the sale notices.
