(4)No person shall be allowed to bid for a licence unless -(a)he has furnished a written statement and declaration;(b)he has furnished the following documents: -(i)documentary evidence to the satisfaction of the Presiding Officer that he is the bona fide representative of a distillery, brewery, winery or bottling plant which is not black listed in Delhi for the time being.(ii)an attested photostat copy of the registered partnership deed or memorandum and articles of association, as the case may be, of the distillery, brewery, winery or bottling plant referred to in sub-clause (i);(iii)a sealed cover containing a statement of wholesale prices at which each bottle of Indian Liquor and Country Liquor of each brand and size is proposed to be sold by the intending bidder during the currency of the licence;(iv)if the intending bidder is a sole proprietor, partnership firm, limited liability partnership firm, a private limited company or a society and did not hold a licence in Form L-1, or L-3 during the previous licensing period a certificate of solvency to the extent of rupees one lac or as specified by the Excise Commissioner, signed by a magistrate not below the rank of a Sub-Divisional Magistrate, having jurisdiction over the place where the intending bidder resides or the firm, company or society has its registered head office;(v)a clearance certificate issued by the Income Tax Officer who assessed the intending bidder;(vi)a no-dues certificate from the Deputy Commissioner in respect of dues realizable from the intending bidder up to the last date of the month preceding the date of auction, unless the intending bidder has specially been exempted from this requirement by the Government;(vii)a no-dues certificate from the appropriate assessing authority if the intending bidder is or is interested in the business of a dealer, registered under the Delhi Value Added Tax Act, 2004 in respect of dues realizable under the Delhi Value Added Tax Act, 2004 up to the last date of the period preceding the date of auction for which such dealer has been assessed.(c)he is allowed after scrutiny of his statement, declaration and documents by the Presiding Officer, to enter the bidding area which the Presiding Officer shall specify for intending bidders to assemble.
