Section 25(1) in The Bihar Excise (Settlement of Licences for retail sale of Country/Spiced country liquor) Rules, 2004
(1)The annual minimum guaranteed quantity of liquor for the whole excise year shall be divided in twelve equal instalments and the auction-purchaser shall have to lift one part thereof every month. If the licence is settled after the commencement of that year, the annual minimum guaranteed quantity and monthly division, accordingly, shall be determined proportionately. A licensee can lift minimum guaranteed quantity of any month till the last working day of that month. If on account of any unavoidable reasons he does not lift the full quantity prescribed for the said month, the licensee may make request to add the quantity, not lifted, in the monthly quota of the next month, provided the full licence fee of that month is deposited. In such a circumstance, the quantity on adding remainder of last month in the monthly quota of next month will be treated as monthly quota; provided further that in no circumstance such monthly quota shall be more than double of the fixed quota of one month. The monthly quantity not lifted till the closing of the last working day of the month shall be forfeited until a special permission to lift the same in subsequent month is given by the Superintendent of Excise or Assistant Commissioner of Excise.
