Section 4 in The Bihar Excise (Settlement of Licences for Retail Sale of Country/Spiced Country Liquor/Foreign Liquor/ Beer and Composite Liquor Shop) Rules, 2007
4. Settlement of the right to retail sale.
(1)Subject to the provisions of these Rules, settlement of licence for retail sale of country liquor/spiced country liquor, foreign liquor/beer, wine and composite liquor shop shall be made under Section 29 read with Section 22 of the Act, through lottery system as prescribed hereinafter.(2)Settlement of the aforesaid licences shall be made for one excise year or part of the year. The licences may be renewed for further one succeeding year on such terms and conditions which shall be determined by Excise Commissioner. But licences shall not be granted, for more than two Excise years.
