After the settlements have been made a new shop within a radius of 5 km. will not ordinarily be opened during the term of settlement. In special cases and with the sanction of the Excise Commissioner in each case, the number of shops may be increased; provided that when a new shop is opened, it will be optional to any holder of a licence if his shop be within 5 km. of the new shop, to surrender his licence without forfeiting his advance deposit or security. The District Collector or Sub-divisional Officer, as the case may be, with thereupon re-settle the shop by the tender or otherwise, as the case may be.
