Section 11 in The Bihar Excise (Settlement of Licences for Retail Sale of Country/Spiced Country Liquor/Foreign Liquor/ Beer and Composite Liquor Shop) Rules, 2007
11. Application for participation in settlement.
- The person participating in settlement of one shop or more than one shop shall apply in prescribed application form, with their requisite application fee. The application fee will be not refundable and the proforma of application will be obtained from the office of the Assistant commissioner of Excise/Superintendent of Excise of any district of the State. After filling all the column carefully, the applicant will deposit the prescribed form with their requisite application fee in the office of the Assistant Commissioner of Excise/Superintendent of Excise of any district for any of the shops of the State individually for which he intends to participate within the prescribed date. For the shops situated outside of the district, requisite application fees shall be deposited in the form of Bank draft.
