Section 14(1) in The Bihar Excise (Settlement of Licences for retail sale of Country/Spiced country liquor) Rules, 2004
(1)The person participating in auction-cum-tender of shop or a group of shops, as the case may be, shall have to apply in accordance with the programme and conditions prescribed in sale notification, in which the following particulars shall be mentioned:(a)Name, father's name, full address of the applicant;(b)Name, nature and situation of the shop or group of shops, for which application has been made;(c)Any other descriptions, documents and certificates etc., mentioned in the sale notification;
