Section 16(1) in The U.P. Excise Licences (Tender-Cum-Auction) Rules, 1991
(1)The auction shall be held at the headquarters of the district and shall be presided over by the Licensing Authority. In case the Licensing Authority for unavoidable reasons cannot personally preside over the auction, he may authorise an officer of the rank of Additional Collector or an officer of the Excise Department not below the rank of an Assistant Excise Commissioner to preside over the same. The auction proceedings conducted by the officer shall be sent to the Licensing Authority for consideration.
