Section 3 in Bihar Country Liquor Bottling Rules, 2004
3. Supply of spirit.
(1)The Contractor (Holder of Distillery or non-holder of distillery) of every battling plant or the agent authorised by him, after obtaining allotment of rectified spirit from, the Excise Commissioner or the Officer authorised by him, shall make available the spirit to country liquor warehouse on the basis of the pass issued by the collector of the district and the spirit obtained in this manner shall be stored in presence of the officer, deputed by the District Superintendent of Excise/Assistant Commissioner of Excise.(2)The deputed Excise Officer/the Warehouse Officer shall enter the details of spirit obtained in the country liquor warehouse in prescribed Form-86 of the Excise Manual and shall make, available its monthly statement to the Deputy Commissioner, Excise Distillery and Warehouse in the first week of the succeeding month, through the District Superintendent of Excise/The Assistant Commissioner of Excise.
