(8)The Council may also exercise the powers of entry and inspection conferred by sub-section (7) through any of its officers authorised by it in this behalf. If the Council is of opinion that in any case the licence should be refused or revoked, it shall report the matter to the licensing authority. The licensing authority, if it agrees with the Council, refuse or revoke the licence, and, if it does not agree with the Council, report the matter to the State Government. On receipt of such report, the State Government may, after making such inquiry as it deems fit, pass orders refusing or revoking the licence. The orders of the State Government in the matter shall be final.
