Section 23 in The Bihar Excise (Settlement of Licences for retail sale of Country/Spiced country liquor) Rules, 2004
23. Adjustment/refund of advance security amount.
- The security amount referred in Rule 19 shall be refunded at the end of settlement period if all the dues and claims of the State Government with regard to auctioned shop or a group of shops have already been paid by the licensee. The aforesaid security may be refunded at the earlier stage, too at the discretion of the Licensing Authority. Permission may also be given to adjust the amount of advance security against the amount of the last two instalments payable by the licensee.
