(1)The District Collector and Sub-divisional Officer, as the case may be, will call for tenders for any shop or class of shops in the area falling within their respective jurisdiction in the prescribed form.(2)Sale notice calling for tenders for country spirit shops shall be issued at least two months before the date of settlement of such shops for the ensuing term. The date of receipt of the tenders and the date of the ensuing term. The date of receipt of the tenders and the date of settlement shall be mentioned in such notice; provided that the date of settlement shall not, unless otherwise directed by the State Government be later than 25th February of the year in which the settlement is due and fifteen days, previous notice of such date shall ordinarily be given.
