- The officer conducting the settlement, in consultation with the Advisory Committee, may however, take into consideration other factors, such as the possession by a tenderer of a good moral character, the suitability of a tenderer on other grounds for a particular shop, or the need of breaking up a combination.Note I. If any of the sitting lessees is given settlement of a shop he shall share the quota of the community to which he belongs.II. Relatives of all Government officials who have duties in connection with excise settlements are prohibited from bidding for country spirit shops.The term "Government Officials" means -(a)Those who have anything to do with Excise administration in a district or in a sub-division.(b)Those who have anything to do with supervision of work in the Excise office.(c)Those who have anything to do with the trial of Excise cases.The term "Relatives" means -(i)Father, grand-father, son, brother, brother's son, sister's son, paternal uncle, paternal uncle's son.(ii)Maternal uncle, maternal uncle's son.(iii)Father-in-law, Brother-in-law.Note. III Introduction of relatives of Excise officials in Excise mahals should be discouraged.
