Section 3(1) in Bihar Country Liquor Bottling Rules, 2004
(1)The Contractor (Holder of Distillery or non-holder of distillery) of every battling plant or the agent authorised by him, after obtaining allotment of rectified spirit from, the Excise Commissioner or the Officer authorised by him, shall make available the spirit to country liquor warehouse on the basis of the pass issued by the collector of the district and the spirit obtained in this manner shall be stored in presence of the officer, deputed by the District Superintendent of Excise/Assistant Commissioner of Excise.
