[(1) In all municipalities, and in all towns other than municipalities with a population of 20,000 or more, a local committee, constituted in such manner as the Board of Revenue, with the approval of the Local Government, may decide, shall unless the local Government in any case otherwise direct, be formed, by the 15th November, to consider and advise the Collector upon the proposals contained in the list referred to in Rule 57 above regarding the number of licences and the location of shops.(2)The Collector shall record the opinion of the Committee upon the proposed number of licences and location of shops and upon the objections which he has received by the said date; and if that opinion is not accepted by him, he shall record his reasons for disagreement.] [Under Government order no. 4278-L.S.G., dated the 25th October, 1937 all non-official members required to attend meetings of Excise Advisory Committees and Licensing Boards are entitled to draw travelling allowances at the rates allowed under the Bihar Travelling Allowance Rules to the officers of the second class. The District Officer is the Controlling Officer for the purpose of countersigning the bills under Rule 158 of Bihar T.A. Rules 1950.]
