Section 15 in The Bihar Excise (Settlement of Licences for retail sale of Country/Spiced country liquor) Rules, 2004
15. Procedure of auction.
- Auction shall be conducted at the district headquarters, and shall be presided over by the Licensing Authority. If the Licensing Authority may not himself preside over the auction due to any unavoidable reason, he may authorise any person not below the rank of Additional Collector, Superintendent of Excise or Assistant Commissioner of Excise, to preside over the settlement of auction.The entire proceedings of the auction conducted by the said officer shall be forwarded to the Licensing Authority for his consideration.(2)The officer conducting the auction may withdraw any shop/licence before the commencement of the auction, from auction after following the detailed instructions of the Commissioner of Excise, issued before in this regard. He shall also record the reasons of such withdrawal.(3)The bid of the amount lesser than the reserve fee shall not be accepted without prior permission of the Commissioner of Excise.(4)(a)The conducting officer of the auction shall write the name of every bidder and his bidding money in the bid-sheet.(b)The bid-sheet shall be signed by the highest bidder and the two bidders just below him. If the bidders just-below him are not available for signature, or refuse to sign, a note to this effect will be entered in the bid sheet.
