Section 36A(22) in Haryana Liquor Licence Rules, 1970
(22)In case there is a variation in the quoted amount as mentioned in figure and words in the tender form submitted by a bidder, the amount mentioned in words shall take precedence. In case the amount quoted in tender form is illegible either in figure or words, the legible amount shall be considered. Further, the bids containing illegible amount both in figure and words in tender form, shall be rejected and the earnest money shall be forfeited.
