Section 2 in The Bihar Excise (Settlement of Licences for retail sale of Country/Spiced country liquor) Rules, 2004
2. Application of the Rules.
- These Rules shall be applicable to the grant of licence for exclusive privilege of retail sale of country liquor/spiced country liquor through auction-cum-tender system in the manner prescribed hereinafter:Provided that Excise Commissioner shall reserve the right to grant any such licence on payment of any definite fee, or fee determined as per systematic or identifical standard or by auction or tender or negotiations, as required in the interest of Excise Revenue of the State.
