Section 26 in The Bihar Excise (Settlement of Licences for retail sale of Country/Spiced country liquor) Rules, 2004
26. Lifting of liquor and issuance fee.
- (i) The licensee of country liquor will obtain pass for lifting liquor from liquor ware-house from the Superintendent of Excise/Assistant Commissioner of Excise of the district after depositing the issuance fee for the quantity to be lifted.(ii)The rate of issuance fee will be determined, from time to time, by the Board of Revenue in conformity with the Policy of the Government and this rate may be different for the monthly minimum guaranteed quantity and quantity lifted beyond the same.(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.
