Section 24 in The Bihar Prohibition And Excise Act, 2016
24. Power of the State Government to withdraw or not to renew a license.
(1)The State Government may at any time decide either to withdraw or not to renew a license issued to any manufactory, distillery, molasses manufactory, brewery, bottling plantetc in the entire State of Bihar or any part thereof.(2)For any action taken under Sub-Section (1), nothing shall be paid in consequence thereof, except any license fee or deposit paid in advance after deducting any amount recoverable by the Government.
