Section 7 in The Bihar Excise (Settlement of Licences for retail sale of Country/Spiced country liquor) Rules, 2004
7. Date of Auction.
- (1 )The date of first auction, for any period of settlement in different districts, shall be determined and notified by the Excise Commissioner and he shall make published the dates in the leading newspapers and thereafter communicate the date of auction to the Collector, he shall make published and notified the same as per his discretion, either in the newspapers or notice board in the manner he deems necessary.(2)The Licensing Authority shall within reasonable time, announce the date/ dates of auctions with the following particulars:-(i)date of auction of different country liquor/spiced county liquor shops/ licences;(ii)time and place of auction of licences;(iii)any other particulars or requirements which may be deemed necessary;(iv)the last date, time and place of receiving the documents for participating in the auction.(3)Unless any hindrance arises on account of unavoidable circumstances, the Licensing Authority shall commence the auction proceedings on the date or dates fixed and leave any unsettled shops or group of shops for subsequent auction. If it is necessary to defer the auction on any account, the Licensing Authority shall immediately inform the Excise Commissioner with the deferred date with short description of reasons for such deferment.(4)The licences, which could not be settled on the first date of auction, shall be settled, ordinarily, within ten days. After closing of the auction on the first date, the Licensing Authority shall declare the date of re-auction and as far as possible, he shall notify and announce the programme of re-auction.
