Section 8 in The Bihar Excise (Settlement of Licences for retail sale of Country/Spiced country liquor) Rules, 2004
8. Sale notification.
(1)Sale notification in Excise Form 127 shall be published with the prior approval of Board of Revenue, ordinarily fifteen days before the date fixed for commencement of first settlement, in which general conditions of auction shall be mentioned, besides other facts. A copy of it shall be pasted for inspection at the collectorate or at the place where auction is held.(2)The notification issued in Excise Form 127 shall include general terms and conditions of the settlement through auction-cum-tender, prescribed by the ExciseCommissioner after approval of the Board of Revenue and those terms and it shall be deemed to be included in the conditions of licence. In special circumstances, the sale notification shall be published within less time than fifteen days, under approval of the Excise Commissioner.
