- With the previous sanction of the Excise Commissioner, the Deputy Commissioner (and in sub-divisions, the sub-Divisional Officer) may, instead of putting up shops to auction, call for tenders for any shop or class of shops in such form as may be prescribed by the Government. Each such tender shall be only for a single shop but any person may submit separate tenders for different shops. The tender must be submitted to the Deputy Commissioner or the Superintendent of Excise of the District Headquarters and to the Sub-Divisional Officer, in the case of sub-divisions, on such date or dates, as may be fixed in the sale-notice. This date shall, ordinarily, be a few days before the date fixed for announcing the result of settlement.
