Section 3 in The Bihar Excise (Settlement of Licences for retail sale of Country/Spiced country liquor) Rules, 2004
3. Definition.
- In these Rules,-(a)'Act' means the Bihar Excise Act, 1915;(b)'Auction' means to invite tenders and bids in public auction for granting licence for retail sale of Country Liquor (Including Spiced Country Liquor);(c)'Auctioning Authority' means the Licensing Authority, or any other officer not below the rank of Excise Superintendent, authorised by Licensing Authority to conduct auction and invite tenders;(d)'Auction Purchaser' means the person whose bid or tender is accepted by the Licensing Authority;(e)'Bid' means offer of bidding money by the bidder in excise auction (which includes tender);(f)'Bidding-Money' means offer of a sum of money in respect of licence fee (excluding issue fee) for settlement of any shop or a group of shops in the auction (which includes tender);(g)'Issuance fee' means that portion of consideration for grant of exclusive privilege of retail sale of Country Liquor/Spiced Country Liquor in any shop or group of shops under Section 22 of the Act, which is payable at the rate prescribed by the Board of Revenue, from time to time, on the quantity of liquor to be issued from Country Liquor/Spiced Country liquor warehouses of retail sale by the licensee;(h)'Board' means the Board of Revenue, Government of Bihar;(i)'Country Liquor' includes spiced country liquor and country spirit;(j)'Excise' year means the financial year beginning from 1st April and ending on 31st March of next calendar year;(k)'Highest bidder' means the person who offers maximum bidding money through bid or tender;(I)'Licensing Authority' means the Collector of the District;(m)'Licence fee' means that portion of amount of consideration money for grant of exclusive privilege of retail sale of country liquor/spiced country liquor from any shop or a group of shops under Section 22 of the Act, which is payable by the licensee/auction-purchaser;(n)'Annual minimum guaranteed quantity' means the quantity of guaranteed country liquor (including spiced country liquor) as determined by the Licensing Authority under general or special direction issued by the commissioner of Excise and to be lifted from the bonded warehouse, licensed for the retail shop of the licensee or any other place specified by the Commissioner of Excise during an excise year for the purpose of retail sale by the licensee;(o)'Reserve fee' means the minimum fee of bid assessed under the procedure prescribed by the Commissioner of Excise, a bid less than the reserve fee shall not ordinarily be accepted.
