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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Uttar Pradesh - Subsection

Section 17(1)(i) in The U.P. Excise Licences (Tender-Cum-Auction) Rules, 1991

(i)After opening the tenders or after receiving tenders or bids under Rule 16 for consideration, if the highest bid is obtained through tender, the Licensing Authority before accepting the same under sub-clause (ii) shall inform to the Excise Commissioner all facts on the same day in that connection. The Excise Commissioner in the interest of State revenue may direct the Licensing Authority either to accept the highest tender so received or to take bids again over and above the amount of licence fee offered in that tender.