Section 1(5) in Other Madhya Pradesh Rules made under the Madhya Pradesh Excise Act, 1915
(5)An aggrieved person may appeal to the Excise Commissioner or any officer authorised in this behalf :Provided that the time limit allowed for presenting an appeal shall not exceed five days from the date of conclusion of the auction.IV. Confirmation of auction sale. - The confirmation of any auction sale shall rest with the Excise Commissioner or Collector as the case may be, who may accept or reject any bid at his discretion without assigning any reason.V. [X X X] [Omitted by Notification No. (5) B-1-10-2001-CTD-V, dated 21-3- 2001, published in M.P. Raipatra (Asadharan), dated 21-3-2001.]VI. Collusive bids. - The Collector is authorised to cancel any purchase of a monopoly for which he believes the bid not to have been made bona fide by the bidder on his own behalf.(B)Rules Regarding the Constitutions and Functions of Excise Advisory Committee[Section 62 (2) (i)] [As amended by Notification No. 2980-618-V-SR-V- 87, dated 19-6-1987; Published in M.P. Rajpatra (Asadharan), dated 25- 6-1987 at p. 1344.]I. Constitution of Advisory Committees in Municipal and Cantonment areas. - (1) For every cantonment and municipal area there shall be an Urban Advisory Committee. In a cantonment Board shall be deemed to be such Advisory Committee. In a municipal area the Advisory Committee shall consist of the following members :-(a)the Collector, or a Deputy Collector from time to time appointed by the Collector on Ex officio Chairman;(b)the District Superintendent of Police, or any Police Officer not lower in rank than Circle Inspector from time to time appointed by the District Superintendent of Police;(c)four members of the municipal committee of the area elected by that committee:(c-1) (i) one representative of the scheduled castes, and(ii)not more than two representatives of dealers in intoxicants, to be nominated by the Collector if he considers that the members elected under clause (c) do not adequately represent such castes or dealers; and(d)the District Excise Officer or, in his absence, the Assistant District Excise Officer-Ex officio Secretary.
