Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Haryana - Section

Section 8 in Punjab Intoxicants Licence and Sales Orders, 1956

8.

When it is proposed to grant a licence for the retail vend of liquor for consumption on any premises which were not licenced in the preceding year, the Collector shall take all reasonable steps to ascertain the opinion of person, who reside or have property in the neighbourhood and are likely to be affected by the proposal.