Section 19 in Bihar Country Liquor Bottling Rules, 2004
19.
The liquor warehouse officer or the deputed Excise officer will have to submit without fail copies of registers 86 and 88 for the last month to the Deputy Commissioner, Excise Distillery and Warehouse by 5th of every next month, through the Superintendent of Excise/The Assistant Commissioner of Excise. At the sometime, it shall be essential to send the statement of anticipated consumption of spirit for the next month.
