Section 12(1) in The Bihar Excise (Settlement of Licences for Retail Sale of Country/Spiced Country Liquor/Foreign Liquor/ Beer and Composite Liquor Shop) Rules, 2007
(1)A list will be prepared of eligible applicants who have applied in prescribed application form. A shop-wise list of the applicant shall be prepared and published by the Licensing Authority before draw of lottery.Licensing Authority shall select the candidate for each shop through lottery. For each shop three candidates will be selected seriatem in order of preference and the shop shall be settled as per Rule 4 of these Rules and the direction issued by the Excise Commissioner.
