Section 36(1) in The U.P. Excise Licences (Tender-Cum-Auction) Rules, 1991
(1)Whenever, for any reasons it has not been possible to settle any licence, it shall be open to the Licensing Authority to settle the shop provisionally in the following manner :(i)The settlement shall be made by inviting tender offers.(ii)The Licensing Authority shall normally given advance notice of three days for the receipt of tenders/offers but in case the auction had not been finalised on the day of auction and if in his opinion it is necessary to make immediate provisional arrangements to avoid any revenue loss, the tenders/offers for the unsettled shops may be invited on the same day from the bidders present at the auction.(iii)The notice given by the Licensing Authority shall contain the following particulars :(a)The name of shop or group of shops to be settled.(b)The period for which tenders/offers are invited.(c)The date, time and place of receipt of tenders/offers.(d)Daily basic licence fee wherever applicable.(e)Conditions governing the tenders/offers.(iv)The tenders shall be opened on the same day before the tenderers.(v)The tender/offers offering highest bid shall ordinarily be accepted.(vi)The provisional settlement shall not be made for more than 15 days at a time.(vii)The bid-money of the provisional settlement shall be deposited in advance, soon after the acceptance of the tender/offer and no settlement shall be made unless such bid-money is deposited.
