Section 18 in The Bihar Excise (Settlement of Licences for Retail Sale of Country/Spiced Country Liquor/Foreign Liquor/ Beer and Composite Liquor Shop) Rules, 2007
18. Commencement of the period of licence.
- A licence issued in favour of any selected applicant through draw of lottery shall be effective from 1st April of the Excise Year or part thereof:Provided that in Excise Year 2007-2008 it shall be effective from the date notified by the Excise Commissioner. Provided further that the Commissioner, may for any other valid reason notify commencement of licence from any other date. The settlee shall be liable to pay the fix licence fee from the first day of licence period, even if the licence has been issued thereafter:Provided that if any shop is settled in the midst of the Excise Year the licence shall commence from the date mentioned in the licence.
