Section 28(2) in The Bihar Excise (Settlement of Licences for retail sale of Country/Spiced country liquor) Rules, 2004
(2)In case the shops auctioned or some or a few of the shops auctioned in group remained closed or could not be opened due to any reason, the licensee shall not be entitled to put forward any claim for rebate in bid money or refund thereof. Likewise, the auction-purchaser shall not be entitled to make any claim for any kind of rebate in the bid money or refund of the same for reduction in sale hours.
