Section 26 in The Bihar Excise (Settlement of Licences for Retail Sale of Country/Spiced Country Liquor/Foreign Liquor/ Beer and Composite Liquor Shop) Rules, 2007
26. Repeal.
- (i) After coming into force of these Rules all previous Rules, appertaining to settlement of retail shop of all kind of liquor including wine shall stand repealed and all settlement of retail shop shall be processed under these Rules or orders/instruction issued under these Rules.(ii)In order to give fullest effect to these Rules, it shall be open to Excise Commissioner to issue such direction/order after obtaining approval of member, Board of Revenue, as he may deem fit and proper, provided no such direction/ order shall be issued in contravention of these Rule.
