Section 15 in The Bihar Excise (Settlement of Licences for Retail Sale of Country/Spiced Country Liquor/Foreign Liquor/ Beer and Composite Liquor Shop) Rules, 2007
15. Payment of Advance Security.
- After the acceptance of settlement through lottery by the Licensing Authority, one twelfth portion of the annual licence fee shall be paid by the settlee as a security money and an equal amount i.e. 1/12th of the annual licence fee shall be deposited by the settlee as a advance licence fee which will be adjusted in the last month of the Excise Year:-(a)An amount equivalent to one twelfth portion of annual licence fee and the similar amount of security money in advance shall be deposited immediately in cash or in the form of Bank draft after the settlement.(b)The payable amount as per Rule 15(a) of these Rules shall be deposited immediately after the settlement or may be deposited within three days of settlement by the written order of the Licensing Authority.
