Section 14 in The U.P. Excise Licences (Tender-Cum-Auction) Rules, 1991
14. [ Auction of shops. [Substituted by Notification No. 12356/X-97-B-Licence-95-96, dated 2nd March, 1995, published in U.P. Gazette, Part 4, Section (Kha), dated 4th March, 1995.]
(1)The licences or retail sale of country liquor, foreign liquor and Bhang shall ordinarily be auctioned separately, but where, in the opinion of the Licensing Authority, the bids offered in such auctions are not adequate in the interest of revenue he may, in special circumstances and with previous approval of the Excise Commissioner, combine the licence of retail sale of country liquor and foreign liquor to be auctioned in accordance with sub-rule (2).(2)The licences shall ordinarily be auctioned shopwise. However, the shops may be auctioned in such groups as may be decided by the Licensing Authority. No group shall however, be formed except for the shops of one sector in urban areas and shops of an Excise Inspector circle in other areas :Provided that the Licensing Authority may, in special circumstances, if he considers necessary in the interest of revenue to increase the size of the group of shops for conducting the auction, successfully, with previous approval of the Excise Commissioner form a bigger group of shops not exceeding the Tahsil limits, inclusion of an isolated shop or shops in bigger group of shops, situated at an inconvenient location in the adjoining other circle or Tahsil may also be allowed with prior permission of the Excise Commissioner.]
