Section 4(1) in The U.P. Excise Licences (Tender-Cum-Auction) Rules, 1991
(1)Subject to the provisions of these rules and subject to the payment of bid-money for the shop or group of shops as consideration under Section 30 with Section 24 or 24-A of the Act, a licence for retail sale of Bhang or country liquor or foreign liquor shall be settled by tender-cum-auction system as specified hereinafter.
