Section 14 in The Bihar Excise (Settlement of Licences for retail sale of Country/Spiced country liquor) Rules, 2004
14. Application for participation in auction cum-tender.
(1)The person participating in auction-cum-tender of shop or a group of shops, as the case may be, shall have to apply in accordance with the programme and conditions prescribed in sale notification, in which the following particulars shall be mentioned:(a)Name, father's name, full address of the applicant;(b)Name, nature and situation of the shop or group of shops, for which application has been made;(c)Any other descriptions, documents and certificates etc., mentioned in the sale notification;(2)A sum of money equivalent to a twelfth portion of the reserved fee shall have to be deposited as advance money in cash or through bank draft along with the application as per Rule 11(c) which will be refunded to the unsuccessful participant.(3)If the applicant desires, he may also present his tender for the said shop or group of shops in a sealed envelope, addressed to the Auctioning Authority, along with his application in which the following particulars shall be mentioned:(a)Name, Father's name and full address of the applicant;(b)Name of the shop or group of shops and its situation, for which the tender is being filled;(c)Annual amount of the licence fee offered for settlement of the shop or group of shops, (in figure and words);(d)Any other particulars, documents, certificates etc., mentioned in the sale notification;(4)the words "Tender for... shop/group of shops for the year" "shall be superscribed on the envelope of the tender."
