Section 14(1) in Andhra Pradesh Excise (Lease of right of selling by shop and conditions of licenses) Rules, 2005
(1). The tenders shall be submitted by the tenderer in a sealed envelope addressed to the auctioning authority on or before the last date and time notified for receipt of tender along with the following particulars.(i)Name of the tenderer and his father's name and renderer's address.(ii)S.L. No. in the Gazette, name of the area/locality of the shop for which he has offered his tender.(iii)Least amount offered for the lease period in figures as well as in words.(iv)Challans [or Demand Draft obtained from a Scheduled Bank drawn in favour of the Commissioner of Prohibition and Excise or the Auctioning Authority] [Added vide G.O.MS.NO. 453 Rev.)Ex-II) Deptt dated 15.5.2010.] [***]. [Omitted 'or rupees five thousand only being non refundable participation fee' as per G.O.Ms No.598, Rev. (Ex II) 26-05-2006).]Provided that the non refundable application fee which was remitted by the applicant in response to the notifications issued in furtherance of the per G.O.Ms No.184, Rev. (Ex II) 07-02-2005), will be adjusted towards the participation fee, if such applicant filed tender in the auctions for the lease year 2005-06.
