215. Submission of list of licences for renewal or issue of fresh licence.
(1)Before the 10th February in each year, the Deputy Commissioner shall submit to the Commissioner a list of the licence holders for the vend of foreign liquor which licence is due to expire on 31st March following for renewal or for issuing fresh licence to the same or any other person for the ensuing official' year.(2)No licence shall be renewed on expiry of the term and no new licence shall be granted to any person except with the sanction of the Commissioner.(3)No change of site of an existing shop shall also be proposed until the necessity therefor has been established after a local enquiry held by the Deputy Commissioner himself or by the Superintendent of Excise.
