Section 368(15) in Rules under the United Provinces Excise Act, 1910
(15)A bidder from another district in whose favour a licence is to be granted, shall, besides the security referred to above, also furnish within ten days of the date of auction, a surety bond executed by a respectable resident of the district where the licence is granted for the amount of the licence fee and for due performance of the conditions of the licence. In case of bidders from outside the State two such sureties from the district where the licence is granted shall be necessary. The sureties shall be to the satisfaction of the licensing authority. No shop shall be allowed to be open by the licensing authority unless the required surety bond has been furnished. If the required surety bond is not produced within the time allowed the licence shall be re-auctioned at the risk of the auction-purchaser and any loss to the State Government shall be recoverable from him as arrears of land revenue.
