The District Collector shall consider-(a) the report of the Mayor or Chairman as the case may be, of the Corporation/Municipality/Town Committee or Chief Executive Councillor of Mahkuma Parishad, (b) the objection (if any) to the list of the proposed shops, and (c) the record of the local enquiries held under Rules 193 and 194 and shall take a decision on the subject which shall be final subject to any decision of any competent Court or of the Excise Commissioner or State Government on appeal.
