Section 19 in The Bihar Excise (Settlement of Licences for Retail Sale of Country/Spiced Country Liquor/Foreign Liquor/ Beer and Composite Liquor Shop) Rules, 2007
19. Monthly division of annual minimum guaranteed quantity and its lifting.
- The annual minimum guaranteed quantity of liquor for the whole Excise Year shall be divided in twelve equal instalments and the licensee shall have to lift one part thereof every month. If the licence is settled after the commencement of that year, the annual minimum guaranteed quantity and monthly division, accordingly, shall be determined proportionately. A licensee can lift minimum guaranteed quantity of any month till the last working day of that month. If on account of any unavoidable reason he does not lift the full quantity prescribed for the said month, the licensee may make request in writing to add the quantity, not lifted, in the monthly quota of the next month. In such a circumstance, the quantity on adding remainder of last month in the monthly quota of next month will be treated as monthly quota:Provided further that in no circumstance such monthly quota shall be more than double of the fixed upon of one month but the balance quota for the month of March shall not be lifted in the month of April. The monthly quantity not lifted till the closing of last working day of the month shall be forfeited until a special permission to lift the same in subsequent month is given by the Assistant Commissioner of Excise or Superintendent of Excise.
