The District Collector shall also cause lists of the proposed shops for the retail vend of liquor to be displayed and the District and Sub-divisional Courts, Sub-Deputy Collector's offices, Block Development officer's Office, Gaon Panchayat Office and any other prominent public places as he may consider necessary. Such lists and notice will contain an intimation that any petition of objection filed before the District Collector within 15 days of the date of the notice will be considered. On receipt of any objection, the District Collector shall cause a local enquiry into such objects.
