Section 14 in Punjab Intoxicants Licence and Sales Orders, 1956
14.
The final report, together with the opinion of the committee of the local body concerned and Superintendent of Police (provided this opinion is furnished within fifteen days from the date of the reference mentioned in orders 10 and 11 of these orders) shall be forwarded by the Collector to the Financial Commissioner.[-] [Words 'of the State Government' omitted by Haryana Notification No. G.S.R. 86/P.A.I./14/Ss. 5, 6, 24 and 58/99, dated 5.8.1999.]
