Section 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. Definitions.
- In these Rules,-(a)"Act" means the Bihar Excise Act, 1915.(b)"Lottery" means grant of licence of retail shops of country liquor/ spiced country liquor, foreign liquor and composite liquor shop publicly through draw of lottery amongst more than one applicant.(c)"Settlement Officer" means the Licensing Authority, or any other officer not below the rank of Excise Superintendent, authorised by licensing authority to invite the application in accordance with requisite proforma for grant of licence through draw of lottery.(d)"Applicant" means a person who has applied for the settlement of Excise shops.(e)"License Fee" means the fixed license fee of each of the retail shop as mentioned in sale notification.(f)"Composite Liquor Shop" composite liquor shop means such shop under which country liquor/spiced country liquor, foreign liquor and beer sold 'ON' and 'OFF under one licence.(g)"Off" shop means, where consumption of liquor within the licenced premises is not permitted.(h)"On" shop means, where consumption of liquor within the licenced premises is permitted.(i)"Board" means the Board of Revenue, Bihar.(j)"Foreign Liquor" means as defined in Department Notification No. 470-F, dated 15th January, 1919.(k)"Excise Year" means the financial year beginning from 1st April and ending on 31st March of next calender year.(l)"Licensing Authority" means the Collector of the District.(m)"Annual minimum guaranteed quantity" means the minimum quantity of guaranteed country liquor/spiced country liquor, foreign liquor and beer as determined by the Licensing Authority under general or special direction issued by the Commissioner of Excise and to be lifted from wholesale warehouse or any other place specified by the Commissioner of Excise during an excise year or part thereof for the purpose of retail sale by the licensee.(n)"Application Fee" means a non-refundable fee of application for the settlement of excise licence through draw of lottery.(o)"High Potential Zone" means such area which is commercially more important in this regard.(p)"Low Potential Zone" means the area which is commercially less important.
