Section 28 in The Bihar Excise (Settlement of Licences for retail sale of Country/Spiced country liquor) Rules, 2004
28. Invalidity of claim for delay in supply, closing of shop, not opening of shop or reduction in hours of sale.
(1)In case of late supply of liquor, the licensee shall not be entitled to put forward any claim for compensation or rebate in bid money.(2)In case the shops auctioned or some or a few of the shops auctioned in group remained closed or could not be opened due to any reason, the licensee shall not be entitled to put forward any claim for rebate in bid money or refund thereof. Likewise, the auction-purchaser shall not be entitled to make any claim for any kind of rebate in the bid money or refund of the same for reduction in sale hours.
