Section 19(a) in The Bihar Excise (Settlement of Licences for retail sale of Country/Spiced country liquor) Rules, 2004
(a)An amount equivalent to sixth portion of annual licence fee shall be immediately deposited in cash or in the form of Bank Draft. The amount of cash/Bank Draft and that of advance money deposited previously under Rule 11 (a) and Rule 11 (c) respectively, shall be adjusted in part from security amount.
