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, and(b)send a copy of the list to the Chairman of the district board and an extract to the Chairman of each municipality as required by clauses (c) and (d) of Section 31, and(c)send to the Commanding Officer of each cantonment an extract reproducing within a distance of two miles from those limits, and(d)give such opportunity as he thinks to be required for the expression of opinion-(i)by railway authorities, on proposals 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 to aboriginal tribes inhabiting forests; and(iii)by large employers of labour in tea gardens, mills, factories and coal mines, on proposals for the grant of licences for shops for supplying spirit or tari to their labourers.
