Section 23 in The Bihar Excise (Settlement of Licences for Retail Sale of Country/Spiced Country Liquor/Foreign Liquor/ Beer and Composite Liquor Shop) Rules, 2007
23. Invalidity of claim for delay in supply, closing of shop, non-opening of shop or reduction in hours of sale and closure due to election.
(1)In case of late supply of liquor, the licensee shall not be entitled to put forward any claim for compensation or rebate.(2)In case the shops remain closed or could not be opened due to any reason the licensee shall not be entitled to put forward any claim for rebate or refund of licence fee. Likewise, the licensee shall not be entitled to make any claim for any kind of rebate in the license fee for reduction in sale hour, closure, due to election etc.
