Section 8A in Punjab Intoxicants Licence and Sales Orders, 1956
8A.
[The Collector 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 to grant the above type of license.] [Added by Punjab Notification No. G.S.R. 12/P.A. 1/14/Section 5, 24 and 58/Amd(2)/2006. dated 24.3.2006.]
