Section 36(2) in The U.P. Excise Licences (Tender-Cum-Auction) Rules, 1991
(2)In case of re-auction of any licence settled by auction or auction-cum-tender system within the currency of an excise year, the settlement of the licence for the intervening period between the date of cancellation and final auction shall also be made in accordance with the procedure laid down in sub-rule (1).
