Section 4 in Bihar Country Liquor Bottling Rules, 2004
4.
The transit wastage of spirit, found in transportation from distillery to liquor warehouse after storage in spirit warehouse, shall be calculated in accordance with the relevant provisions of Rules published vide Notification No. 23-137-2 dated 29th April, 1919 of the Board of Revenue, Bihar. If the transit wastage is found to be more than the provision, the licensee shall be liable to penalty at the rate of excise duty prevalent on country liquor.
