Section 26 in The U.P. Excise Licences (Tender-Cum-Auction) Rules, 1991
26. Execution of counter-part agreement.
- Every bidder in whose favour the licence is settled shall execute a counter-part agreement in Form G-44-A in conformity with the terms of the licence, on a stamp paper of the requisite value before a licence in respect of the shop or group of shops settled in his favour is grantee. The counter-part agreement shall come into force with effect from 1st April of the excise year to which the auction relates and if the licensee executes the counter-part agreement or takes a licence after the said date, it shall be deemed to have come into force on the said 1st April unless the Licensing Authority otherwise directs.
