Section 5 in The Bihar Excise (Settlement of Licences for retail sale of Country/Spiced country liquor) Rules, 2004
5. Constitution of Group of Shops.
- Ordinarily, the licence of country liquor including spiced country liquor shops shall be settled in group through auction-cum-tender system.(2)Ordinarily, a group of retail country liquor/spiced country liquor shops, situated in a sub-division, shall be constituted. But, if necessary in the interest of revenue, more than one group of country liquor/spiced country liquor retail shops may be constituted within a sub-division; after including country liquor/spiced country liquor shops situated in another sub-division but within the same circle.(3)the settlement may also be made by combining the groups constituted at the level of sub-divisions in a district in the interest of revenue.(4)The Collector of the district shall be competent to constitute the groups in the aforesaid manner.(5)Without prior permission of the Excise Commissioner, the groups may not be constituted in any other manner.
