17. Local enquiries .-If any person locally interested objects to the grant of a license applied for under the Act, the State Government shall, if either the applicant or the objector so desires, cause a local enquiry to be held of which the notice in writing shall be given to both the applicant and the objector:
Provided that the State Government may refuse such an enquiry if in its opinion the objection is of a trifling or vexatious nature.
