Section 12 in Punjab Intoxicants Licence and Sales Orders, 1956
12.
If the site of the proposed license is near a railway station or any large factory mill or workshop the Collector shall ask for the opinion of the railway, authorities or commercial firms concerned.[13. If any objection is preferred to the proposal within [seven days] [Haryana Legislative Supplement Part III dated 19.4.1988.] from the date of the notice and reference, referred to in orders 9 and 10 of these orders, the Collector 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 an inquiry on the spot, an enquiry shall be made in a formal proceeding at which evidence tendered for or against the proposal shall be recorded. The date and place of the inquiry shall be published in the notice prescribed above.]
