Section 17(2) in The U.P. Excise Licences (Tender-Cum-Auction) Rules, 1991
(2)When after having given due weight to the foregoing considerations, a bid has been finally or provisionally accepted at an auction, no subsequent offers in respect of the same engagement should be considered. No further negotiations are admissible and auction once finalised cannot be re-opened by the Licensing Authority.]
