Section 20(1)(iii) in The U.P. Excise Licences (Tender-Cum-Auction) Rules, 1991

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State of Uttar Pradesh - Subsection

Section 20(1)(iii) in The U.P. Excise Licences (Tender-Cum-Auction) Rules, 1991

(iii)In case the bidder has furnished some cash or Bank Draft or Bank Guarantee under the proviso to clause (b) of Rule 10, and the same has been adjusted towards the security under clause (i) and clause (ii) above, such bidder shall furnish solvency certificate or fresh Bank Guarantee for the amount required under Rule 10 before the commencement of the licence for running the shop or group of shops or within fifteen days of auction, whichever is earlier, before the licensing authority of the concerned district. The Excise Commissioner or the Deputy Excise Commissioner of the charge duly authorised by the Excise Commissioner in his behalf may under very special circumstances to be recorded in writing grant further time, for furnishing solvency certificate or fresh Bank Guarantee under this sub-clause, for such a specific period as he may think necessary.

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State of Uttar Pradesh - Subsection

Section 20(1)(iii) in The U.P. Excise Licences (Tender-Cum-Auction) Rules, 1991