Section 368(9) in Rules under the United Provinces Excise Act, 1910
(9)The balance one-third amount of the security shall be paid by the auction-purchaser within ten days of the auction either in cash or in Fixed Deposit receipts obtained from a Scheduled Bank for the period of licence duly pledged to the Collector or in the form of Bank guarantee valid till the final settlement of all claims and dues of the Government in respect of the auctioned shop.
