Section 29 in The Bihar Excise (Settlement of Licences for retail sale of Country/Spiced country liquor) Rules, 2004
29. Provisional Settlement of unsold shops.
- Whenever due to any reason, in spite of efforts the settlement of any licence has not been made, the Licensing Authority shall make settlement of the shop provisionally in the following manner:-(1)Provisional tender/offer will be invited.(2)For this purpose, the Licensing Authority shall ordinarily give advance notice of three days for receiving the tender/offer. The notice given by Licensing Authority shall include the following details:(a)Name of the shop or group of shops to be settled provisionally:-(b)Period, for which the tender/offer is to be invited:-(c)Date, time and place of receiving of tenders/offers:-(d)Monthly licence fee, which should not be less than the monthly reserved fee:-(e)Conditions of tenders/offer(s):-(3)The tenders shall be opened in presence of tenderer on the date determined for receiving the offer.(4)The tender/offer of highest bidder shall be accepted.(5)The provisional settlement shall not be made for more than one month at a time.(6)Immediately after the acceptance or offer, the money of the entire period of provisional settlement shall be deposited in advance; and no settlement shall be made unless and until the bid amount is deposited.(7)If during the period of provisional settlement, the regular settlement of the said shop/group of shops is made, the provisional settlement shall stand automatically terminated from the date of regular settlement and the proportionate amount of advance licence fee shall be refunded to the provisional licensee.
