Section 20 in The Bihar Prohibition And Excise Act, 2016
20. Qualifications for grant of license.
- The applicant for a renewal of license or issuance of permit, as the case may be -(a)must be a citizen of India or a company registered in India;(b)should not be a defaulter or blacklisted or debarred from holding an excise license or in arrears of any government dues;(c)should be solvent and bear good moral character and should not have been convicted of any offence under this Act or any other Act;(d)should not hire or employ persons who are below twenty one years of age or who have criminal background.
