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State of Bihar - Section

Section 14 in Bihar Country Liquor Bottling Rules, 2004

14.

If shall be essential for the licensee to keep the prescribed minimum stock of country liquor, filled in bottles of different measures, in every warehouse held by him.This shall be 5 per cent of the monthly minimum guarantee quota. In case of refusal to lift the liquor, the contractor shall be liable to penalty as per terms and conditions of the licence.