- The officer conducting the settlement, in consultation with the Advisory Committee, may however take into consideration other factors, such as the possession by a tenderer of a good moral character, the suitability of a tenderer on other grounds for a particular shop, or the need of breaking up a combination.Note 1.-If any of the sitting lessees is given settlement of a shop he shall share the quota of the community to which he belongs.Note 2.- Relatives of all Government officers who have duties in connection with Excise and Opium settlements are prohibited from bidding for Excise and Opium shops.The term "Government officers" means-(a)Those who have anything to do with Excise administration in sub-division e.g., the Sub-divisional Officers.(b)Those who have anything to do with supervision of work in the Excise Office, i.e., Head Clerk in Sub- divisional office and Revenue Sheristadar in Deputy Commissioner's office.(c)Those who have anything to do with the trial of Excise cases, i.e., Extra Assistant Commissioners exercising Magisterial powers.The term "Relatives" means-(i)Father, grand-father, son, brother, brother's son, sister's son, paternal uncle, paternal uncle's son.(ii)Maternal uncle, maternal uncle's son.(iii)Father-in-law, brother-in-law.Note 3.- Introduction of relatives of Excise Officials in Excise and Opium mahals should be discouraged.
