Section 4(2) in The Bihar Excise (Settlement of Licences for retail sale of Country/Spiced country liquor) Rules, 2004
(2)Settlement of the aforesaid licences shall be made for an excise year or maximum three excise years, subject to the increase in licence fee and the conditions determined by the Commissioner of Excise from time to time for each succeeding year, or shorter period which will be deemed necessary.
