(1)The Collector shall-(a)cause to be conspicuously affixed upon the site of each shop referred to in the said list a notice to the effect that it is proposed to grant a licence for the retail sale of spirit or tari thereat, or in the vicinity, for the next period of settlement;(b)if any site referred to in the said list is not at the time used for the retail sale of spirit or tari, cause a notice to the effect that it is proposed to grant a licence for the retail sale of spirit or tari thereat, or in the vicinity for the next period of settlement, to be proclaimed in the locality by beat of drum;(c)send a copy of the said list to the Chairman of the District Board;(d)send to the Chairman of each Municipality [and Mayor of a Corporation] [Inserted by Act 6 of 1985.] an extract reproducing so much of the said list as relates to shops in the Municipality [and Municipal Corporation] [Inserted by Act 6 of 1985.];(e)cause the said list, or any portion thereof, to be published in such other methods (if any) as may be prescribed by rule made under section 89, clause (j).
