Section 43(1) in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018
(1)The country liquor manufacturer may, after making payment of duty [and additional duty] at the rates in force, sell the country liquor to retail/wholesale vendors of country liquor or supplementary retail vendors of country liquor or to the wholesale depots of country liquor on approval by the Collector with prior permission of the Excise Commissioner.
