Section 6 in The Bihar Excise (Settlement of Licences for Retail Sale of Country/Spiced Country Liquor/Foreign Liquor/ Beer and Composite Liquor Shop) Rules, 2007
6. Date of settlement.
(1)The date of first settlement, for any period in different districts, shall be determined and notified by the Excise Commissioner after its approval as mentioned in Rule 7 of these Rules by the competent authority and shall be published in the leading newspapers/website of the department and thereafter communicated to the Collector, who shall get the same published in widely circulated newspaper, which shall include following particulars:-(i)date of settlement of country liquor/spiced country liquor, foreign liquor and the composite shop of liquor;(ii)time and place of settlement of licenses;(iii)any other particulars or requirements which may be deemed necessary;(iv)the last date, time and place of receiving the application with necessary documents and application for participating in the settlement.(2)Except for unavoidable circumstances, the Licensing Authority shall commence the settlement proceedings on the date or dates fixed and leave any unsettled shop for subsequent settlement. If it is necessary to defer the settlement on any account, the Licensing Authority shall immediately inform the Excise Commissioner with the deferred date giving reason for deferment.(3)The shops, which could not be settled on the first date of settlement, shall be settled, ordinarily, within ten days. After closing of the settlement on the first date, the Licensing Authority shall declare the date of re-settlement of balance shop, and shall notify and announce the programme:Provided that if any retail liquor shop not settled through lottery, the Bihar State Beverages Corporation Ltd. with the approval of Excise Commissioner, will manage to establish and run such shop.
