Corporation, Mahkuma Parishad, and Municipal Board/Town Committee shall also be used as the medium through which the Collector may consult the public matters connected with excise administration. It shall also be open to the Corporation, Mahkuma Parishads and Municipal Boards/Town Committees to address the Collector on their own initiative in matters such as questions concerning methods of trading hours of sale, excise abuses and irregularities fall within the scope of this rule. This rule, however, shall not apply to matters which are technical, disciplinary or purely administrative in nature, if the subject matter of a Corporation's, Mahkuma Parishad's or Municipal Board's/Town Committee's recommendation is beyond the competence of the Collector, he shall forward it to the Excise Commissioner with his opinion. The Excise Commissioner shall refer the case with his opinion to the State Government for necessary action.
