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State of Bihar - Section

Section 57 in Bihar and Orissa Excise Rules, 1919

57.

(1)On or before the 20th October, the Collector shall prepare a list showing what licences is it proposed to grant for the retail sale of spirit or tari for consumption on the vendor's premises for the next period of settlement.
(2)The said list shall specify, as accurately as may be possible, the locality of the premises to be licensed, and shall distinguish proposed new licences from existing licences which it is proposed to renew.