Section 63A(6)(a) in Bihar and Orissa Excise Rules, 1919
(a)to meet at least once a year not later than the fifteenth day of January to decide, subject to the provision of any order issued by the local Government under Section 7(2)(b) of the Excise Act, the number of excise shops for the ensuing excise year and area within which each shop shall be situated and to select licensees for such shops;