(a)A license mentioned in Rule 3 supra shall be given either to grantees of exclusive privilege under Section 22 (a)(ii) or to grantees of special privilege under Section 22G as the State Government, may decide. A licence to manufacture spiced country spirit shall be in Form 27A and a licence to make whole-sale supply of spiced country spirit to the retail vendors at the non-bonded warehouses shall be in form 27 B.(b)Licences for the retail sale of spiced country spirit shall be in Form 26A and settled by auction cum tender.However, such licence may be settled, where considered desirable, without auction, in accordance with the provisions of the instructions of the Board contained in paragraph 101 of the Bihar and Orissa Excise Manual, Volume III]
