Section 5 in The Bihar Excise (Settlement of Licences for Retail Sale of Country/Spiced Country Liquor/Foreign Liquor/ Beer and Composite Liquor Shop) Rules, 2007
5. Power to determine minimum guaranteed quantity.
- The Licensing Authority shall be competent to determine the minimum guaranteed quantity of each shop viz. country liquor/spiced country liquor, foreign liquor/beer and wine including composite liquor shop but such minimum guaranteed quantity of all the shops of a district shall not be less than the minimum guaranteed quantity determined by the Excise Commissioner for that district. The Excise Commissioner shall issue a guideline to all the Licensing Authority and the Licensing Authority shall be bound by the consideration to follow the guideline of Excise Commissioner.
