Section 3(g) in The Bihar Excise (Settlement of Licences for retail sale of Country/Spiced country liquor) Rules, 2004
(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;
