Section 6(1) in The Bihar Excise (Settlement of Licences for Retail Sale of Country/Spiced Country Liquor/Foreign Liquor/ Beer and Composite Liquor Shop) Rules, 2007
(1)The date of first settlement, for any period in different districts, shall be determined and notified by the Excise Commissioner after its approval as mentioned in Rule 7 of these Rules by the competent authority and shall be published in the leading newspapers/website of the department and thereafter communicated to the Collector, who shall get the same published in widely circulated newspaper, which shall include following particulars:-(i)date of settlement of country liquor/spiced country liquor, foreign liquor and the composite shop of liquor;(ii)time and place of settlement of licenses;(iii)any other particulars or requirements which may be deemed necessary;(iv)the last date, time and place of receiving the application with necessary documents and application for participating in the settlement.
