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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(m) in The Bihar Excise (Settlement of Licences for Retail Sale of Country/Spiced Country Liquor/Foreign Liquor/ Beer and Composite Liquor Shop) Rules, 2007

(m)"Annual minimum guaranteed quantity" means the minimum quantity of guaranteed country liquor/spiced country liquor, foreign liquor and beer as determined by the Licensing Authority under general or special direction issued by the Commissioner of Excise and to be lifted from wholesale warehouse or any other place specified by the Commissioner of Excise during an excise year or part thereof for the purpose of retail sale by the licensee.