Section 8(iii) in Bihar Spiced Country Spirit (Manufacture and Sale) Rules, 1976
(iii)[As security for the due fulfilment of the terms and conditions of the licence granted, the licensee shall deposit Rs. 1,00,000 (Rupees One Lac) with the Commissioner of Excise or the Licensing Authority, in respect of each bonded warehouse, either in Government promissory notes or in such form as he may approve.] [Substituted by Notification No. 2/23-5/1991-1 dated 7.3.1991.]
