295. Objection from local bodies and from following persons will be considered.
- (i) in case of Corporation, Municipality or Town Committee areas - the Corporation, Municipality or Town Committee concerned to which the proposal relates and the neighbours, occupiers and residents of the neighbourhood of the premises involved;(ii)in the case of areas not situated in a Corporation, Municipality or Town Committee areas -(a)the Gaon Panchayat concerned;(b)the owners or occupiers and residents of the neighbourhood of the premises involved.Restrictions and Condition for Grant of Excise Licence, Permit Etc.
