Section 18 in The Collection of Entertainment Duty on Cable Television (including Entertainments Duty leviable or Direct-to-Home (DTH) Broadcasting Service) by Way of Public Auction Rules, 2003
18. Application of rules to agents.
- If on inviting the tenders, it is not possible for the Government to lease the collection of entertainment duty, for the reasons mentioned in sub-rule (4) of rule 7 or for any other reason, the Government may call for fresh tenders and if no tender is received for a second time, or no bidder found eligible, then without following the process the Government may appoint a suitable agent for the upset price determined for such lease contract. The provisions of the rules (5) to (14) above shall be applicable in respect of the agents so appointed by the Government :Provided that, if in any district, the lease backs out at any time during period of lease contract, the Government shall call for fresh tenders for the remaining period of lease contract, after determining the proportionate upset price of the lease :Provided further that, if no tender is received for the second time or no bidder found eligible, then without following the process the Government may appoint an agent for the upset price so determined for the remaining period of contract.
