294. The opening, shifting and closures of any licensed premises shall be done by the District Collector with the previous sanction of the State Government. Such opening shifting and closure shall not be grante.
(a)unless it has been satisfactorily established by local enquiry that proposed action is necessary in the interest of public;(b)until any objection, which may have been filed on the subject have been considered by the District Collector.(c)unless the Application Fee prescribed is paid.
