Section 27 in The U.P. Excise Licences (Tender-Cum-Auction) Rules, 1991
27. Production of surety bond.
- A bidder from another district in whose favour a licence is to be settled shall besides the security referred to above, also furnish within ten days of the date of auction, a surety bond in Form G-45-A executed by a respectable resident of the district where the licence is granted for the amount of the bid-money and for due performance of the conditions of the licence. In case of bidders from outside the State two such sureties from the district where the licence is granted shall be necessary The sureties shall be to the satisfaction of the Licensing Authority. No shop shall be allowed to be opened and no issues of intoxicant shall be permitted by the Licensing Authority unless the required surety bonds have been furnished. If the required surety bonds are not produced the licence shall be re-auctioned at the risk of the auction purchaser and any loss to the State Government shall be recoverable from him as arrears of land revenue.
