Section 8(2) in The Bihar Excise (Settlement of Licences for retail sale of Country/Spiced country liquor) Rules, 2004
(2)The notification issued in Excise Form 127 shall include general terms and conditions of the settlement through auction-cum-tender, prescribed by the ExciseCommissioner after approval of the Board of Revenue and those terms and it shall be deemed to be included in the conditions of licence. In special circumstances, the sale notification shall be published within less time than fifteen days, under approval of the Excise Commissioner.
