Section 22 in The U.P. Excise Licences (Tender-Cum-Auction) Rules, 1991
22. Default in payment of advance security.
- In case of default to pay the security deposit as mentioned in sub-rule (1) of Rule 20 within the time specified the auction, and in case a licence has been issued, the licence, shall stand cancelled and the deposit, if any, shall stand forfeited to the Government. In such cases reauction or alternative arrangements shall be made by the licensing authority at the risk of the original auction purchaser. All monetary losses resulting from reauction or alternative arrangement or from the licence remaining unsold for want of bidders shall be recoverable from the original auction purchaser as arrears of land revenue.
