177. New licences not to be granted or existing shops' sites changed without consulting local public opinion.
- A new licence for the retail vend of liquor or intoxicating drugs shall not be granted, and the location of a licensed retail shop shall not be changed (a) unless it has been satisfactorily established by the local enquiry that such new licence or such transfer of site is necessary, and (b) until any objection, which may have been filed against the issue of the licence or the location of the shop have been considered by the Deputy Commissioner.
