Section 17(2) in The Bihar Excise (Settlement of Licences for Retail Sale of Country/Spiced Country Liquor/Foreign Liquor/ Beer and Composite Liquor Shop) Rules, 2007
(2)The monthly installment of licence fee, specified in the licence and determined under the above sub-rule (1), shall be deposited by the licensee in the Government treasury of the District by the first day of the month, which in any event must be deposited by 10th day of the month if the day is Holiday then next working day, failing which the license shall be cancelled and all deposited security money shall be forfeited and shop shall be settled to the applicant who was second in serial number and similarly to the third number. If, however, shop is not settled with any of the applicants, it shall be settled through a fresh process for remained of the term.
