Section 3(f) in The U.P. Excise Licences (Tender-Cum-Auction) Rules, 1991
(f)'bid-money' means the consideration of the grant of licence under Section 24 or 24-A of the Act for the exclusive privilege of selling by retail any Bhang, or country liquor, or foreign liquor in the shop or group of shops for which the auction is made, payable by the auction purchaser under Section 30 of the Act in two parts, comprising the licence fee and the basic licence fee, if any;
