Section 30 in The Bihar and Orissa Excise Act, 1915
30. Preparation of list of places for which it is proposed to grant licences for the retail sale of spirit.
- Before the expiration of every period for which existing licences for the retail sale of spirit or tari are in force, the Collector shall prepare a list, in a form prescribed by the Board, showing what licences it is proposed to grant for the retail sale of spirit or tari for consumption on the vendor's premises for the next period of settlement.
