Section 24(2) in The U.P. Excise Licences (Tender-Cum-Auction) Rules, 1991
(2)The instalment of bid-money for a month as determined in accordance with sub-rule (1) and specified in the licence shall be deposited in full by the licensee into the Government treasury of the district in which shops or group of shops are situated, by the 20th day of each month, or where that day or subsequent days happen to be holidays, by the next working day failing which the total bid-money to the extent of deficit payment shall stand adjusted from the security deposit of the licensee and the licensee shall be called upon to make good the amount so adjusted within ten days.
