Section 36A(6) in Haryana Liquor Licence Rules, 1970
(6)The bid shall be sealed in an envelop containing only the financial bid and one photograph of the bidder affixed on to that and Demand Draft as per sub-clause (c) below, if applicable. The bid shall consist of,(a)participation fee of L 25,000/- per vend in the form of cash or demand draft;(b)earnest money as applicable depending upon the reserved price of the vend/Group of vends, in the form of demand draft in favour of Deputy Excise and Taxation Commissioner (Excise) of the district;(c)a demand draft in favour of Deputy Excise and Taxation Commissioner (Excise) of the district of an amount equivalent to 20% of his bid amount, in case his bid exceeds the reserve price by more than 25%. This demand draft will be kept in the sealed envelope containing the financial bid itself;(d)a caste certificate issued by the competent authority of the Government of Haryana in case of persons belonging to Scheduled Caste and Backward Class (A) category intending to bid for the vends/Groups of vends reserved for their respective categories;(e)sealed envelop containing the financial bid in the prescribed format and a photograph affixed onto that and Demand Draft as per sub-clause (c).
