195. New shops not ordinarily to be opened during the year.
- After the annual settlements have been made, a new shop shall not ordinarily be opened during the term of the settlement, but the Deputy Commissioner is not bound in this respect. On special cause shown, and with the sanction of the Excise Commissioner in each case, the number of shops may be increased .Option of old lessee to surrender licence. - Provided that when a new shop is opened, it will be optional to any holder of a licence for the sale of a similar intoxicant, if his shop be within five miles of the new shop, to surrender his licence without forfeiting his advance deposit or security. The Deputy Commissioner or Sub-Divisional Officer will, thereupon, resettle the shop by an auction, tender or otherwise, as the case may be.
