67K. [ Procedure for auction. [Inserted by GSR 5, dated 1.3.1969, Published in Rajasthan Government Gazette Part IV-C (Extraordinary), dated 1.3.1969.]
- (i) Subject to such general or special directions as may be issued by the Excise Commissioner from time to time the District Excise Officer may put the licence, under rule 67-I for any area to auction.(ii)In such an auction the Presiding Officer shall call bids for the lump sum payment for exclusive privilege payable instead of, or in addition to excise duty, as may be directed by the Excise Commissioner.(iii)Clauses (1) and (3) to (9) of rule 61 and rules 62 to 65 shall, so far as may be, be applicable mutatis mutandis to such auction.](iv)[ Subject to the written sanction of the Excise Commissioner, licence under this rule may be granted in respect of a group of shops.] [Inserted by GSR 229, dated 4.3.1974, Published in Rajasthan Government Gazette Part IV-C (Extraordinary), dated 4.3.1974, [4-3-74].]
