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State of Bihar - Section

Section 6 in The Bihar Excise (Settlement of Licences for retail sale of Country/Spiced country liquor) Rules, 2004

6. Power to determine minimum guaranteed quantity.

- The Licensing Authority shall be competent to determine the minimum guaranteed quantity of country liquor/spiced country liquor with regard to any shop or any group of shops, as the case may be. But such minimum guaranteed quantity of all the shops or groups of shops of a district shall not be less than the minimum guaranteed quantity determined by the Excise Commissioner for that district.