Section 8(v) in Bihar Spiced Country Spirit (Manufacture and Sale) Rules, 1976
(v)[ The spiced country spirit kept at the said bonded/non-bonded warehouses for sale under this licence shall be subject to periodical analysis by, or under the orders of the Collector or the Excise Commissioner, and the licensee shall be bound to take steps to remedy any defects in the quality thereof which the Excise Commissioner may consider material on which his decision in writing shall be conclusive. [Rules (v), (vi), (vii) and (xi) Substituted by S.O. 22 dated 3.3.1991.]
