Section 374(4) in Rules under the United Provinces Excise Act, 1910
(4)Before the sales for the day commence the general conditions governing the sale (paragraph 373) shall be read out and explained to all present, so that the competitors may clearly understand the conditions on which they bid. The general conditions governing retail vends and the special conditions governing each class of licence shall also be read out in public before the sales to which they apply. Information should be freely given in all matters effecting the value of contracts about to be sold.When licences under Section 24 of the Act for this exclusive privilege of selling tari are put up to auction, a list of the shops permitted under such licences should be publicly announced at the sale.
