Section 16 in Bihar Country Liquor Bottling Rules, 2004
16.
In case of a sudden breakdown of all the machines of the bottling plant at the same time, the contractor, in special circumstance, shall supply country liquor from his own reserve stock which may be available in his bottle warehouse, at his own risk, under order of the Collector/Deputy Commissioner or the Excise Commissioner. If the contractor has no reserve stock in the other bottle warehouse, the liquor shall be supplied to the retail licensees from the warehouse/bottle warehouse of the contractor in the other area, under order of Collector or the Excise Commissioner; and the transportation and other expenses thereto shall be borne by the contractor. However, such arrangement for supply of country liquor in bottles shall be made for a fixed period only with the approval of the Collector, and such arrangement shall not exceed more than a week at a time, and information thereto shall be passed on the Excise Commissioner, mentioning all the relevant circumstances. If the contractor reports breakdown of the bottling machine again and again and fails to put it in order in time his contract may be cancelled. At the same time, the contractor shall be liable to penalty in failing the compliance of the terms and conditions, as laid down in prescribed licence form 27 of the Excise Manual, and the orders given to him from time to time.
