Section 10 in The Bihar Excise (Settlement of Licences for Retail Sale of Country/Spiced Country Liquor/Foreign Liquor/ Beer and Composite Liquor Shop) Rules, 2007
10. Procedure regarding solvency certificate.
(1)Any person who intends to participate in settlement, shall apply to the Circle Officer of that circle where he resides or owns immovable property, to grant a solvency certificate in prescribed form and he shall mention in his application the details of his movable and immovable property and all particulars of encumbrances thereon, if any. After careful examination and on being satisfied, the Circle Officer shall certify to the effect that the details furnished by the applicant are true or otherwise and if he is satisfied, then he shall prepare solvency certificate in prescribed form in triplicate. One copy will be given to the applicant, second copy will be forwarded by the Circle Officer to the District Collector concerned and third copy will be kept in the record of the Circle Office. If the applicant is a candidate in more than one district, he may obtain additional copy from the Circle Officer by applying for the same.(2)If the applicant is a resident of a place outside the State of Bihar, the solvency certificate filed should be countersigned by the Collector of the district concerned.
