40. Notice of the proposals for grant of licences to be given to certain authorities.
- Before the 1st November the Collector shall-(a)affix the notice required by Clause (a) and proclaim the notice required by Clause (b) of Section 31;(b)send an extract to the Chairman of each municipality as required by Clause (d) of Section 31;(c)send to the Commanding Officer of each cantonment an extract reproducing so much of the said list as relates to shop within the limits of the cantonment;(d)give such opportunity as he thinks to be required for the expression of opinion -(i)by railway authorities on proposal for the grant of licences for shops near railway stations;(ii)by forest officers, on proposals for the grant of licences for shops for supplying spirit or tari (today) to Scheduled Tribes inhabiting forests; and(iii)by large employers of labour in tea garden, mills, factories, transport corporations and coal mines, on proposals for the grant of licences for shops for supplying spirit or tari (today) to their labourers.
