(1)The District Collector shall send to the Mayor or Chairman, as the case may be, of each Corporation/Municipal Board/Town Committee and the Chief Executive Councillor or the Mahkuma Parishad in his jurisdiction an extract from the list prepared under Rule 192 showing the shops within the limits of the Corporation/Municipality/Town Committee or Mahkuma Parishad concerned. On receipt of the extract, the Mayor or Chairman of the Corporation/Municipal Board/Town Committee or Chief Executive Councillor of the Mahkuma Parishad shall forthwith cause a copy thereof to be displayed on the notice board of their respective offices inviting any person who desire to make objections to file written statement of the grounds of such objections within 15 days of the dates of the notice.
