(1)After receipt of the application and after consultation with the Collector of the district, in which the distillery is proposed to be opened, regarding the suitability of the site and of the existing building, if any, for the purpose, as well as on any other points, and on receipt of the Collector's opinion, and after such further inquiry as he may think fit, the Commissioner shall decide under Section 15, subject to the provisions of Section, 22, whether the licence for establishing the distillery schedule be granted.
