- A list of the proposed shops for the whole district, sub-Division, as finally approved by the Deputy Commissioner, shall be forwarded by the officer on or before the 1st December to the Excise Commissioner in the prescribed form for his sanction with a report stating the grounds for the inclusion of such new shops or such alterations in the sites of existing shops, as may be recommended. The report shall also include a statement of the grounds of petitions of objections which may have been filed and of the orders passed thereon.In submitting settlement proposals, the Deputy Commissioner should state on what date the statements of shops will be made.
