Section 36A(8) in Haryana Liquor Licence Rules, 1970
(8)The bids shall be submitted in the office of Deputy Excise and Taxation Commissioner (Excise) concerned before the last date and time for submission of bids as publicized by the Department. The bids received after the expiry of last date and time shall not be accepted. However, bids of all prospective bidders standing in the queue at the closing hour shall be received by issuing them slips.
