173. Retail liquor and ganja shops within one mile of border and another district.
(1)Licences for the retail sale of liquor or ganja at any place within one mile of the border of%another district shall not be granted, unless the Deputy Commissioner of both districts concur, or, if they fail to concur unless the Excise Commissioner so directs.(2)When a question arises between the officers of the two districts regarding the injury done to a shop near the boundary of one district by a shop near the boundary of the other, it shall be decided with reference to the convenience of consumers. Before proposing a new shop within one mile of the boundary of another district, the Deputy Commissioner should consult the Commissioner of Excise, and forward with his recommendation a copy of his reply with the settlement proposal statements.
