Section 29(2) in The Bihar Excise (Settlement of Licences for retail sale of Country/Spiced country liquor) Rules, 2004
(2)For this purpose, the Licensing Authority shall ordinarily give advance notice of three days for receiving the tender/offer. The notice given by Licensing Authority shall include the following details:(a)Name of the shop or group of shops to be settled provisionally:-(b)Period, for which the tender/offer is to be invited:-(c)Date, time and place of receiving of tenders/offers:-(d)Monthly licence fee, which should not be less than the monthly reserved fee:-(e)Conditions of tenders/offer(s):-
