Section 7(2) in The Bihar Excise (Settlement of Licences for retail sale of Country/Spiced country liquor) Rules, 2004
(2)The Licensing Authority shall within reasonable time, announce the date/ dates of auctions with the following particulars:-(i)date of auction of different country liquor/spiced county liquor shops/ licences;(ii)time and place of auction of licences;(iii)any other particulars or requirements which may be deemed necessary;(iv)the last date, time and place of receiving the documents for participating in the auction.
