- The dates of the annual settlements either by auction or by tender, which shall not, unless otherwise directed by the State Government or the Governor of Nagaland, be later than the 20th February in each, year, will be fixed by the Deputy Commissioner and fifteen days' previous notice of such dates should ordinarily be given. Dates so fixed shall be reported to the Excise Commissioner and communicated to other Deputy Commissioner and also to the Sub-Divisional Officers of neighbouring sub-divisions in other districts. The sale notices in the prescribed form should be as widely circulated as possible, and the list of shops to be sold should be open to general inspection at the Deputy Commissioner's office a fortnight before the date fixed for the sale and should also be appended to the sale notices.
