Section 4(1) in The Bihar Excise (Settlement of Licences for retail sale of Country/Spiced country liquor) Rules, 2004
(1)Subject to the provisions of these rules and the payment of the bidding money of shop or group of shops as consideration under Section 29 read with Section 22 of the Act, settlement of licence for retail sale of country liquor/spiced country liquor shall be made through auction-cum-tender system, as prescribed hereinafter.
