Section 20(1)(i) in The U.P. Excise Licences (Tender-Cum-Auction) Rules, 1991

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State of Uttar Pradesh - Subsection

Section 20(1)(i) in The U.P. Excise Licences (Tender-Cum-Auction) Rules, 1991

(i)A sum equal to one-twelfth of the highest bid (which shall include basic licence fee in the case of Bhang and country liquor) shall be paid in cash or by Bank Draft as first instalment immediately on the fall of hammer. In case a bidder has already furnished some cash or Bank Draft under the proviso to clause (b) of Rule 10, such amount shall be adjusted towards the security; and

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State of Uttar Pradesh - Subsection

Section 20(1)(i) in The U.P. Excise Licences (Tender-Cum-Auction) Rules, 1991