Section 15(1) in The U.P. Excise Licences (Tender-Cum-Auction) Rules, 1991
(1)The tender shall contain the following particulars and shall be submitted by the tenderers in a closed cover addressed to the Auctioning Authority before the commencement of the bidding for the shop or group of shops, as the case may be,-(i)name of the tenderer or tenderers alongwith father's name and address;(ii)name and location of the shop or group of shops and kind of shops for which he has offered his tender;(iii)the basic licence fee, if any, for the shop or the group of shops in figures as well as in words;(iv)the sum of licence fee excluding the basic licence fee, if any, in figures as well as in words.
