Section 13 in The Bihar Prohibition And Excise Act, 2016
13. Prohibition of liquor or intoxicants.
- No person shall manufacture, bottle,distribute, transport, collect, store, possess, purchase, sell or consume any intoxicant or liquor;Provided that the State Government may, by notification, allow renewal of the existing licensees for manufacturing, blending, compounding, bottling, storage, import and export of any liquor or intoxicant subject to the provisions of this Act;Provided also that the State Government may, by notification, allow any state owned company to undertake such activities as may be required under the Act.Explanation. - The words "Existing Licensee" mean persons, firms etc who are holding a valid license on the day of this Act coming into force.
