Section 21 in The U.P. Excise Licences (Tender-Cum-Auction) Rules, 1991
21.
(1)The Treasurer of the district or one of his recognised assistants, shall be required to attend the auction to receive the advance fees paid by bidders provisionally accepted. All sums received by the Treasurer or. his assistant up to 200 p.m. must be credited in that days account and the amount paid subsequently on the dame day shall be kept in sealed bags in the treasury and brought to account the next day. At the close of each day's auction the District Excise Officer shall satisfy himself in personal communication with the Treasury Officer, that the remittances to and the receipts in the treasury on account of that day agree. A person whose bid has been provisionally accepted by the Licensing Authority shall be granted a receipt in Form G-19-A.(2)When advance security deposits are provisionally received from two or more rival bidders or when they are received in cases requiring further consideration or reference to higher authority, such advances should be held in revenue deposit and not finally credited to the Government. When a final decision is arrived at, the amount so held in deposit should be at once credited or refunded, as the case may be. The officer conducting the auction should intimate to the Treasury Officer the name of the depositors and the amounts of their advance security payments which are to be held in deposit under this sub-rule.
