(1)The Collector shall-(a)cause toe be conspicuously affixed upon the site of each shop referred to in the said list a notice to the effect that it is proposed to grant a licence for the retail sale of spirit thereat, or in the vicinity, for the next period of settlement;(b)if any site referred to in the said list is not at the time used for the retail sale of spirit, cause a notice to the effect that it is proposed to grant a licence for the retail sale of spirit thereat, or in the vicinity, for the next period of settlement, to be proclaimed in the locality by beat of drum;(c)send to the Chairman or Administrator of each Municipality an extract reproducing so much of the said list as relates to shops in the Municipality; and(d)cause the said list, or any portion thereof, to be published in such other methods (if any) as may be prescribed by rules made under Section 85, Clause (j).(2)When an extract is sent to the Chairman or Administrator of any Municipality under Clause (c) of sub-section (1), he shall-(i)cause a copy of the extract to be conspicuously affixed at the central office the Municipality concerned; and(ii)send to each member of each Ward Committee (if any), as copy of so much of the extract as relates to shops situated in his ward.
