Section 67A(3) in The Rajasthan Excise Rules, 1956
(3)The amount of guarantee shall be-(a)where a licence is granted by inviting tenders-the amount of the tender accepted for the grant of the licence;(b)where a licence is granted by auction-the amount of the bid accepted for the grant of the licence; and(c)where a licence is granted by negotiation-the amount determined by the Excise Commissioner and accepted by the licensee.
