Section 33 in The Bihar and Orissa Excise Act, 1915
33. Submission of objections and opinions to Collector.
(1)Objections to any proposal contained in any list prepared under Section 30 may be received, at any time prior to, the date prescribed by Rule made in this behalf, under Section 89, Clause (j), from-(a)persons paying municipal rates and residing in any municipality to which such proposal relates, or (if any such municipality is divided into wards) in the ward to which such proposal relates or in any ward adjoining such ward; or >(b)(in the case of shops not situated in any municipality) persons owning or occupying land, or residing in the vicinity of the shop to which such proposal relates; or(c)the District Board; or(d)the District Magistrate.(2)Such objections must be submitted to the Collector, or, in any municipality, either to the Chairman of the municipality or to the Collector.(3)Every Chairman of a District Board or Municipality to whom a copy or an extract has been sent under Section 31, Clause (c) or Clause (d), as the case may be, shall send to the Collector, by a date prescribed by Rule made in this behalf under Section 89, Clause (j)-(i)in the case of a municipality all objections (if any) to proposals contained in the extract which may be received by the Chairman, from persons paying municipal rates, before that date; and(ii)in the case of a District Board, all objections (if any) to proposals contained in the list which may be received by the Chairman from members of the District Board, or the Chairman of any Local Board; and(iii)any opinion which the Chairman or the member of the District Board or the Municipal Commissioners, as the case may be, may wish to record on the said proposals.
