Section 34(ii) in The U.P. Excise Licences (Tender-Cum-Auction) Rules, 1991
(ii)the licensee shall have no claim for remission or refund of bid-money in case of an auction shop or some or all shops auctioned in a group remain closed or could not be opened for any reason. Similarly the licensee shall have no claim for remission of refund of bid-money in case of curtailment, at any time in the hours of sale.]
