(1)The Collector shall-(a)cause to be conspicuously affixed upon the site of each shop referred to in the said list a notice to the effect that it is proposed to grant a licence for the retail sale of spirit or tari thereat, or in the vicinity, for the next period of settlement;(b)if any site referred to in the said list is not at the time used for the retail sale of spirit or tari, cause a notice to the effect that it is proposed to grant a licence for the retail sale of spirit or tari thereat, or in the vicinity for the next period of settlement, to be proclaimed in the locality by beat of drum;(c)send a copy of the said list to the Chairman of the District Board;(d)send to the Chairman of each Municipality [and Mayor of a Corporation] [Inserted by Act 6 of 1985.] an extract reproducing so much of the said list as relates to shops in the Municipality [and Municipal Corporation] [Inserted by Act 6 of 1985.];(e)cause the said list, or any portion thereof, to be published in such other methods (if any) as may be prescribed by rule made under section 89, clause (j).(2)When a copy of the said list is sent to the Chairman of the District Board, he shall send to each member of the District Board a copy thereof and to the Chairman of each Local Board an extract reproducing so much of the said list as relates to shops within the jurisdiction of the Local Board.(3)When an extract is sent to the Chairman of any Municipality under clause (d) of sub-section (1) he shall-(i)cause a copy of the extract to be conspicuously affixed at the central office of the Municipality; and(ii)send to each Municipal Commissioner a copy of the extract.
