Section 67B(b) in The Rajasthan Excise Rules, 1956
(b)A tender notice shall be issued by the Excise Commissioner at least 15 days before the date fixed in the notice for the receipt of tenders. The time upto which the tenders shall be received on the fixed date shall be indicated in the notice. The tenders shall be submitted in the form to be obtained from the [District Excise Officer] [Substituted by GSR 60, dated 18.9.1969, Published in Rajasthan Government Gazette Part IV-C, dated 16.10.1969, [18-9-69].] on payment of such fees as may be fixed by the Excise Commissioner. Tenders received after the prescribed time arid date shall not be valid and shall not be taken into consideration.(bb)[ The Excise Commissioner shall specify the minimum amount of guarantee for each shop:] [Inserted by FD/RT/64, dated 12.3.1964, Published in Rajasthan Government Gazette Part IV-C (Extraordinary), dated 12.3.1964, [12-3-64].]
