(1)The settlement proposal shall contain the minimum reserved fee in respect of fermented tari shops and outstill shops and the minimum vend fee in respect of country spirit shops at which the licences are to be put up to sale. In proposing the minimum fee, the Collector shall have regard to the fee paid for each licence at the three preceding settlements, the quantity and retail prices of liquor sold during the current and preceding years and the estimates of profit made or loss sustained in working the shop during the current year, as found by the inspecting officers. The reserved fees should be so fixed that each shop can be worked at a reasonable profit.
