Section 24 in The Bihar Excise (Settlement of Licences for Retail Sale of Country/Spiced Country Liquor/Foreign Liquor/ Beer and Composite Liquor Shop) Rules, 2007
24.
(1)On violation of the provisions of these Rules, conditions of license or conditions of sale notification or general conditions applicable to vend licenses by the licensee in any manner, action will be taken under Section 42 of the Bihar Excise Act.(2)If a licence is cancelled under Rule 24(1) of these Rules the licence fee, security amount or any other amount deposited by the licensee, shall be forfeited in favour of the Government and the licensee shall not be entitled to claim for any kind of compensation or refund.
