Section 44(1) in Bihar and Orissa Excise Rules, 1919
(1)[ Licences for the retail vend of country spirit, foreign liquor and spiced country spirit may be granted for any number of years up to three years, beginning on the 1st April, in cases where the Excise Commissioner considers this advisable.] [Substituted by S.O. 169 dated 4.4.1996.]
