Section 3(2) in Bihar Country Liquor Bottling Rules, 2004
(2)The deputed Excise Officer/the Warehouse Officer shall enter the details of spirit obtained in the country liquor warehouse in prescribed Form-86 of the Excise Manual and shall make, available its monthly statement to the Deputy Commissioner, Excise Distillery and Warehouse in the first week of the succeeding month, through the District Superintendent of Excise/The Assistant Commissioner of Excise.
