(2)When a question arises between the Collector of two districts regarding the injury done to a shop near the boundary of one district by a shop near the boundary of the other, the matter shall be decided with reference to the convenience of consumers. Before proposing a new shop within 5 Kms. of the boundary of another district, the District Collector should consult the District Collector of the latter district and submit to the Excise Commissioner a proposal with his recommendation after such consultation. The decision of the Excise Commissioner in the matter shall be final.
