Section 63A(6) in Bihar and Orissa Excise Rules, 1919
(6)The duties of the licensing board shall be-(a)to meet at least once a year not later than the fifteenth day of January to decide, subject to the provision of any order issued by the local Government under Section 7(2)(b) of the Excise Act, the number of excise shops for the ensuing excise year and area within which each shop shall be situated and to select licensees for such shops;(b)to meet when convened by the Collector, for the purpose of giving him advice on matters connected with excise, of selecting licensees when vacancies occur, or of deciding matters arising from breach of the conditions of licences;(c)to meet when convened by a requisition addressed to the chairman by not less than four members;(d)to communicate a minute of its proceedings and its decision to the Collector within fifteen days of the date on which the meeting is held.
