192. Power to refuse bids from undesirable persons, or reckless bids or to refuse considering tenders of undesirable persons.
- The Deputy Commissioner shall not be bound to accept the highest or any bid, may exclude persons of notoriously bad character, and may refuse any bid, deemed to be reckless or purely speculative, but when exercising the powers conferred by this clause the Deputy Commissioner shall record in writing the reasons for the action taken by him and shall forward a copy of such reasons to the Excise Commissioner when reporting the result of the sales. As a safeguard against reckless bidding, it is desirable that at the commencement of each auction, a warning should be given to bidders that no remission will be granted on account of reckless or speculative bidding. One such warning should also be entered in notice of sale. The Deputy Commissioner may also refuse to consider tenders submitted by undesirable persons.
