Section 20(ii) in The Bihar Excise (Settlement of Licences for Retail Sale of Country/Spiced Country Liquor/Foreign Liquor/ Beer and Composite Liquor Shop) Rules, 2007
(ii)Additional license fee shall not be charged for additional lifting up 10 15 per cent of the fixed minimum guaranteed quantity, but for lifting more than 15 per cent the additional license fee shall be charged @ 50 per cent of the fixed license fee.
