Section 6(3) in The Bihar Excise (Settlement of Licences for Retail Sale of Country/Spiced Country Liquor/Foreign Liquor/ Beer and Composite Liquor Shop) Rules, 2007
(3)The shops, which could not be settled on the first date of settlement, shall be settled, ordinarily, within ten days. After closing of the settlement on the first date, the Licensing Authority shall declare the date of re-settlement of balance shop, and shall notify and announce the programme:Provided that if any retail liquor shop not settled through lottery, the Bihar State Beverages Corporation Ltd. with the approval of Excise Commissioner, will manage to establish and run such shop.
