Section 29 in Bihar Country Liquor Bottling Rules, 2004
29.
In case of any discrepancy/dispute arising in the functioning of the bottling plant, the Superintendent of Excise/The Assistant Commissioner of Excise of the district shall inform, through the Collector, the Excise Commissioner who, on receipt of such information, shall be competent to take appropriate decision on it and any such decision shall be binding on the concerned contractor.
