Section 31(3) in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018
(3)The country liquor manufacturer will maintain a account register for payment of Government fees timely. The Collector shall issue direction for maintaining the minimum amount of balance in the aforesaid account register in order to ensure that fee may be debited from the said amount, leaving sufficient balance as may be determined by him.
