Section 11(2) in The U.P. Excise Licences (Tender-Cum-Auction) Rules, 1991
(2)In case of bidders residing outside the State a list of solvency certificate holders issued along with a copy of the solvency certificates duly authenticated by the countersigning authority shall be sent directly to the Excise Commissioner, and the original copy of the solvency certificate shall be given to the applicant.The Excise Commissioner will get prepared a consolidated list of all such solvency certificate holders received in respect of bidders residing outside the State.
