Section 4(a) in Bihar Spiced Country Spirit (Manufacture and Sale) Rules, 1976
(a)A license mentioned in Rule 3 supra shall be given either to grantees of exclusive privilege under Section 22 (a)(ii) or to grantees of special privilege under Section 22G as the State Government, may decide. A licence to manufacture spiced country spirit shall be in Form 27A and a licence to make whole-sale supply of spiced country spirit to the retail vendors at the non-bonded warehouses shall be in form 27 B.
