Section 14(3) in The Bihar Excise (Settlement of Licences for retail sale of Country/Spiced country liquor) Rules, 2004
(3)If the applicant desires, he may also present his tender for the said shop or group of shops in a sealed envelope, addressed to the Auctioning Authority, along with his application in which the following particulars shall be mentioned:(a)Name, Father's name and full address of the applicant;(b)Name of the shop or group of shops and its situation, for which the tender is being filled;(c)Annual amount of the licence fee offered for settlement of the shop or group of shops, (in figure and words);(d)Any other particulars, documents, certificates etc., mentioned in the sale notification;
