Section 27 in The Bihar Excise (Settlement of Licences for retail sale of Country/Spiced country liquor) Rules, 2004
27. Sale during the period of Licence.
- The licensee shall sell in retail the whole minimum guaranteed quantity of the liquor for the period of settlement before termination of the period of licence. After termination of the period of licence, the disposal of any residue and unsold balance quantity shall be made as per the provisions contained in paragraph 117 of instructions of the Board of Revenue.
