24. Conditions for grant of licence for consumption "on" the premises.
(1)When it is proposed to grant a licence for retail vend of liquor for consumption,on the premises on any premises which were not licensed in the preceding year, the Deputy Commissioner shall take all reasonable steps to ascertain the opinion of persons, who reside or have property in the neighbourhood and are likely to be affected by the proposal.(2)The Deputy Commissioner shall cause pasting of notice of the proposal on or near the site proposed for the new licence and shall cause the proposal to be made known in the neighbourhood by means of loud speaker.(3)If any objection is preferred to the proposal, the Deputy Commissioner or a gazetted officer deputed by him, shall enquire into it; the enquiry shall, if possible, be made on the spot. If it is not possible to make the enquiry on the spot, it shall be made in a formal proceeding at which evidence tendered for or against the proposal shall be recorded and the Deputy Commissioner shall decide accordingly. The date and place of the enquiry shall be mentioned in the notice of enquiry.
