Section 26(2) in The Bihar Excise (Settlement of Licences for retail sale of Country/Spiced country liquor) Rules, 2004
(2)Price of the liquor. - In addition to-issuance fee mentioned in sub-rule (1) of this Rule, the licensee will have to pay that price of liquor to the liquor warehouse, the rate whereof shall be determined by the Board of Revenue from time to time.
