Section 11(1) in The U.P. Excise Licences (Tender-Cum-Auction) Rules, 1991
(1)An intending bidder shall apply by 10th January or such extended date as may be specified by the Excise Commissioner through publication in the daily newspapers, to the Tahsildar of the tahsil in which he resides or holds immovable property for granting a solvency certificate and shall state in this application the details of his immovable and moveable properties, with all particulars of the encumbrances, if any, thereon. The Tahsildar shall verify after careful inquiry, whether the particulars given by the applicant are true, and if satisfied shall forward the solvency certificate in the prescribed Form G-39 in duplicate along with the supporting documents of title to the Licensing Authority or the Additional Collector authorised by the Licensing Authority to countersign the same. Before countersigning the certificate the countersigning authority shall check that the property exists in the name of the applicant and has been correctly valued. After counter-signature, the original copy will be handed over to the applicant. A consolidated list of all the solvency certificate issued by the countersigning authority, indicating the details regarding the applicants name, address, the date and amount of the solvency certificate issued to him shall be prepared and authenticated by the countersigning authority. One hundred cyclo-styled copies of this list shall be forwarded to the Excise Commissioner by 10th February or such other date as may be specified by the Excise Commissioner.
