Section 25(2) in The Bihar Excise (Settlement of Licences for retail sale of Country/Spiced country liquor) Rules, 2004
(2)The shortfall in lifting of monthly minimum guaranteed quantity of spiced country liquor may be recouped (wholly or partially) by the licensee by lifting additional quantity of country liquor and such additional quantity shall be treated under the monthly minimum guaranteed quantity of spiced country liquor and accordingly only issuance fee shall be payable on this quantity.
