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

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State of Uttar Pradesh - Subsection

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

(b)in the form of fixed deposit receipt obtained from a Scheduled Bank for the period of the licence duly pledged to licensing authority for a sum equal to one-twelfth of the highest bid (which shall include basic licence fee in the case of Bhang and Country liquor); or

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State of Uttar Pradesh - Subsection

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