43. Local committees to be constituted in certain localities for consideration of the proposal.
(1)In all municipalities and in all towns other than municipalities with a population of 20,000 or more, a local committee, constituted in such manner as the Board with the approval of the Government may decide, shall, unless the Government in any case otherwise direct, be formed by the 15th November to consider and advise the Collector upon the proposals contained in the list referred to in Rule 39 regarding the number of licences and location of the shops.(2)The Collector shall record the opinion of the committee upon the proposed number of licences and location of shops upon the objections which he has received by the said date, and if that opinion is not accepted by him, he shall record his reasons for disagreement.
