Section 55B in Bihar and Orissa Excise Rules, 1919
55B. [ [Inserted by S.O. 54 dated 10.1.1973.]
Except with the previous sanction of the Commissioner of Excise, no person shall hold, either in his own name or in the name of any other person, more than one licence, for retail sale of country spirit which is settled under the sliding scale system of settlement:(a)when such settlements are made, as a result of-(i)sanction of new licences;(ii)existing licences becoming available for settlement through surrender, cancellation or any other reason; and(b)in the event of transfer of such licences:Explanation. - The expression "sliding scale system of settlement" means the settlement of excise shops without auction at fees fixed automatically in accordance with a sliding scale sanctioned by the Commissioner of Excise.]
