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Punjab Liquor Licence Rules, 1956 [Amended upto 2023]

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Punjab Liquor Licence Rules, 1956 [Amended upto 2023]

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0pt;color:windowtext'>Punjab Liquor Licence Rules, 1956 [Amended upto 2023]

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0pt;font-family:"Verdana",sans-serif'>A. Class of licenses and authorities empowered to grant and renew

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0pt;line-height:113%;font-family:"Verdana",sans-serif'>There shall be the following class of licenses. Their mode of grant and the authorities to grant and renew them shall be as noted against each:-

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7.8pt;border-collapse:collapse;mso-table-layout-alt:fixed; border:none;mso-border-alt:solid black .75pt;mso-yfti-tbllook:480;mso-padding-alt: 0in 0in 0in 0in;mso-border-insideh:.75pt solid black;mso-border-insidev:.75pt solid black'> 5.4pt'> 5.45pt'> 5.4pt'> 7.15pt'> 9.0pt'> 2.5pt'>

8.1pt;border:solid black 1.0pt; mso-border-alt:solid black .75pt;padding:0in 0in 0in 0in;height:2 5. 4pt'> 10.0pt;font-family:"Verdana",sans-serif'>	7.15pt;border:solid black 1.0pt; border-left:none;mso-border-left-alt:solid black .75pt;mso-border-alt:solid black .75pt; padding:0in 0in 0in 0in;height:2 5. 4pt'> 10.0pt;font-family:"Verdana",sans-serif'>	3.4pt;border:solid black 1.0pt; border-left:none;mso-border-left-alt:solid black .75pt;mso-border-alt:solid black .75pt; padding:0in 0in 0in 0in;height:2 5. 4pt'> 10.0pt;font-family:"Verdana",sans-serif'>	9.75pt;border:solid black 1.0pt; border-left:none;mso-border-left-alt:solid black .75pt;mso-border-alt:solid black .75pt; padding:0in 0in 0in 0in;height:2 5. 4pt'> 10.0pt;font-family:"Verdana",sans-serif'>Authority empowered to
8.1pt;border:solid black 1.0pt; border-top:none;mso-border-top-alt:solid black .75pt;mso-border-alt:solid black .75pt; padding:0in 0in 0in 0in;height:40.85pt'> 3.4pt; mso-line-height-rule:exactly'>10.0pt;font-family:"Verdana",sans-serif'>Form	7.15pt;border-top:none;border-left: none;border-bottom:solid black 1.0pt;border-right:solid black 1.0pt; mso-border-top-alt:solid black .75pt;mso-border-left-alt:solid black .75pt; mso-border-alt:solid black .75pt;padding:0in 0in 0in 0in;height:40.85pt'> 3.4pt; mso-line-height-rule:exactly'>10.0pt;font-family:"Verdana",sans-serif'>Nature	3.4pt;border-top:none;border-left:none; border-bottom:solid black 1.0pt;border-right:solid black 1.0pt;mso-border-top-alt: solid black .75pt;mso-border-left-alt:solid black .75pt;mso-border-alt:solid black .75pt; padding:0in 0in 0in 0in;height:40.85pt'> 3.4pt;margin-bottom: 0in;margin-left:.35pt;margin-bottom:.0001pt;line-height:113%'>10.0pt;line-height:113%;font-family:"Verdana",sans-serif; letter-spacing:-.05pt'>Mode 10.0pt;line-height: 113%;font-family:"Verdana",sans-serif'>of2.35pt'> grant	9.0pt;border-top:none;border-left:none; border-bottom:solid black 1.0pt;border-right:solid black 1.0pt;mso-border-top-alt: solid black .75pt;mso-border-left-alt:solid black .75pt;mso-border-alt:solid black .75pt; padding:0in 0in 0in 0in;height:40.85pt'> 3.4pt; mso-line-height-rule:exactly'>10.0pt;font-family:"Verdana",sans-serif'>Grant	3.4pt; mso-line-height-rule:exactly'>10.0pt;font-family:"Verdana",sans-serif'>Renew
8.1pt;border:solid black 1.0pt; border-top:none;mso-border-top-alt:solid black .75pt;mso-border-alt:solid black .75pt; padding:0in 0in 0in 0in;height:2 5. 45pt'> 10.0pt;font-family:"Verdana",sans-serif'>1	7.15pt;border-top:none;border-left: none;border-bottom:solid black 1.0pt;border-right:solid black 1.0pt; mso-border-top-alt:solid black .75pt;mso-border-left-alt:solid black .75pt; mso-border-alt:solid black .75pt;padding:0in 0in 0in 0in;height:2 5. 45pt'> 10.0pt;font-family:"Verdana",sans-serif'>2	3.4pt;border-top:none;border-left:none; border-bottom:solid black 1.0pt;border-right:solid black 1.0pt;mso-border-top-alt: solid black .75pt;mso-border-left-alt:solid black .75pt;mso-border-alt:solid black .75pt; padding:0in 0in 0in 0in;height:2 5. 45pt'> 10.0pt;font-family:"Verdana",sans-serif'>3	9.0pt;border-top:none;border-left:none; border-bottom:solid black 1.0pt;border-right:solid black 1.0pt;mso-border-top-alt: solid black .75pt;mso-border-left-alt:solid black .75pt;mso-border-alt:solid black .75pt; padding:0in 0in 0in 0in;height:2 5. 45pt'> 10.0pt;font-family:"Verdana",sans-serif'>4	5.45pt'> 10.0pt;font-family:"Verdana",sans-serif'>5
8.4pt;border:solid black 1.0pt; border-top:none;mso-border-top-alt:solid black .75pt;mso-border-alt:solid black .75pt; padding:0in 0in 0in 0in;height:2 5. 4pt'> 3.4pt; mso-line-height-rule:exactly'>10.0pt;font-family:"Verdana",sans-serif'>Foreign liquor
8.1pt;border:solid black 1.0pt; border-top:none;mso-border-top-alt:solid black .75pt;mso-border-alt:solid black .75pt; padding:0in 0in 0in 0in;height:8 7. 15pt'> 3.35pt; mso-line-height-rule:exactly'>10.0pt;font-family:"Verdana",sans-serif'>[L-1	7.15pt;border-top:none;border-left: none;border-bottom:solid black 1.0pt;border-right:solid black 1.0pt; mso-border-top-alt:solid black .75pt;mso-border-left-alt:solid black .75pt; mso-border-alt:solid black .75pt;padding:0in 0in 0in 0in;height:8 7. 15pt'> 7.5pt;margin-bottom: 0in;margin-left:.25pt;margin-bottom:.0001pt;line-height:115%'>10.0pt;line-height:115%;font-family:"Verdana",sans-serif'>Wholesale and retail vend of foreign liquor to the trade only	3.4pt;border-top:none;border-left:none; border-bottom:solid black 1.0pt;border-right:solid black 1.0pt;mso-border-top-alt: solid black .75pt;mso-border-left-alt:solid black .75pt;mso-border-alt:solid black .75pt; padding:0in 0in 0in 0in;height:8 7. 15pt'> 3.35pt; mso-line-height-rule:exactly'>10.0pt;font-family:"Verdana",sans-serif'>Fixed fee	9.0pt;border-top:none;border-left:none; border-bottom:solid black 1.0pt;border-right:solid black 1.0pt;mso-border-top-alt: solid black .75pt;mso-border-left-alt:solid black .75pt;mso-border-alt:solid black .75pt; padding:0in 0in 0in 0in;height:8 7. 15pt'> 10.0pt;line-height:115%;font-family:"Verdana",sans-serif'>Collector with the prior approval of the2.35pt'> Excise Commissioner	7.15pt'> 10.0pt;line-height:115%;font-family:"Verdana",sans-serif'>Collector with prior approval of the Excise Commissioner.]
8.1pt;border:solid black 1.0pt; border-top:none;mso-border-top-alt:solid black .75pt;mso-border-alt:solid black .75pt; padding:0in 0in 0in 0in;height:14 9. 0pt'> 10.0pt; font-family:"Verdana",sans-serif'>[L-1A	7.15pt;border-top:none;border-left: none;border-bottom:solid black 1.0pt;border-right:solid black 1.0pt; mso-border-top-alt:solid black .75pt;mso-border-left-alt:solid black .75pt; mso-border-alt:solid black .75pt;padding:0in 0in 0in 0in;height:14 9. 0pt'> 10.0pt;line-height:115%;font-family:"Verdana",sans-serif'>A Wholesale vend of Indian Made Foreign, Imported Foreign2.35pt'> Liquor including BIO Brands, Beer, Ready to drink beverages and Wine to the trade only, authorized to purchase and import liquor from any other State and from any foreign country.	3.4pt;border-top:none;border-left:none; border-bottom:solid black 1.0pt;border-right:solid black 1.0pt;mso-border-top-alt: solid black .75pt;mso-border-left-alt:solid black .75pt;mso-border-alt:solid black .75pt; padding:0in 0in 0in 0in;height:14 9. 0pt'> 10.0pt; font-family:"Verdana",sans-serif'>Fixed fee	9.0pt;border-top:none;border-left:none; border-bottom:solid black 1.0pt;border-right:solid black 1.0pt;mso-border-top-alt: solid black .75pt;mso-border-left-alt:solid black .75pt;mso-border-alt:solid black .75pt; padding:0in 0in 0in 0in;height:14 9. 0pt'> 10.0pt;line-height:115%;font-family:"Verdana",sans-serif'>Collector with the prior approval of the2.35pt'> Excise Commissioner	9.0pt'> 10.0pt; font-family:"Verdana",sans-serif'>Collector]
8.1pt;border:solid black 1.0pt; border-top:none;mso-border-top-alt:solid black .75pt;mso-border-alt:solid black .75pt; padding:0in 0in 0in 0in;height:71.75pt'> 3.4pt; mso-line-height-rule:exactly'>10.0pt;font-family:"Verdana",sans-serif'>[L-1B]	7.15pt;border-top:none;border-left: none;border-bottom:solid black 1.0pt;border-right:solid black 1.0pt; mso-border-top-alt:solid black .75pt;mso-border-left-alt:solid black .75pt; mso-border-alt:solid black .75pt;padding:0in 0in 0in 0in;height:71.75pt'> 6.95pt;margin-bottom: 0in;margin-left:.25pt;margin-bottom:.0001pt;line-height:115%'>10.0pt;line-height:115%;font-family:"Verdana",sans-serif'>Wholesale and retail vend exclusively of imported foreign2.4pt'> liquor including wine and beer to the trade only.	3.4pt;border-top:none;border-left:none; border-bottom:solid black 1.0pt;border-right:solid black 1.0pt;mso-border-top-alt: solid black .75pt;mso-border-left-alt:solid black .75pt;mso-border-alt:solid black .75pt; padding:0in 0in 0in 0in;height:71.75pt'> 3.4pt; mso-line-height-rule:exactly'>10.0pt;font-family:"Verdana",sans-serif'>Fixed fee	9.0pt;border-top:none;border-left:none; border-bottom:solid black 1.0pt;border-right:solid black 1.0pt;mso-border-top-alt: solid black .75pt;mso-border-left-alt:solid black .75pt;mso-border-alt:solid black .75pt; padding:0in 0in 0in 0in;height:71.75pt'> 3.4pt; mso-line-height-rule:exactly'>10.0pt;font-family:"Verdana",sans-serif'>Collector	3.4pt; mso-line-height-rule:exactly'>10.0pt;font-family:"Verdana",sans-serif'>Collector";
8.1pt;border:solid black 1.0pt; border-top:none;mso-border-top-alt:solid black .75pt;mso-border-alt:solid black .75pt; padding:0in 0in 0in 0in;height:10 2. 5pt'> 10.0pt; font-family:"Verdana",sans-serif'>[L-1C]	7.15pt;border-top:none;border-left: none;border-bottom:solid black 1.0pt;border-right:solid black 1.0pt; mso-border-top-alt:solid black .75pt;mso-border-left-alt:solid black .75pt; mso-border-alt:solid black .75pt;padding:0in 0in 0in 0in;height:10 2. 5pt'> 3.4pt; margin-bottom:0in;margin-left:.25pt;margin-bottom:.0001pt;line-height:115%'>10.0pt;line-height:115%;font-family:"Verdana",sans-serif'>Licence for export of foreign liquor to other countries by a2.35pt'> person other than distilleries,2.35pt'> breweries, wineries, bottling plants and licensees holding licence in Form L-1.	3.4pt;border-top:none;border-left:none; border-bottom:solid black 1.0pt;border-right:solid black 1.0pt;mso-border-top-alt: solid black .75pt;mso-border-left-alt:solid black .75pt;mso-border-alt:solid black .75pt; padding:0in 0in 0in 0in;height:10 2. 5pt'> 10.0pt; font-family:"Verdana",sans-serif'>Fixed fee	9.0pt;border-top:none;border-left:none; border-bottom:solid black 1.0pt;border-right:solid black 1.0pt;mso-border-top-alt: solid black .75pt;mso-border-left-alt:solid black .75pt;mso-border-alt:solid black .75pt; padding:0in 0in 0in 0in;height:10 2. 5pt'> 3.1pt; margin-bottom:0in;margin-left:.35pt;margin-bottom:.0001pt;line-height:115%'>10.0pt;line-height:115%;font-family:"Verdana",sans-serif'>Excise Commissioner2.35pt'> and	2.5pt'> 4.85pt; margin-bottom:0in;margin-left:.35pt;margin-bottom:.0001pt;line-height:113%'>10.0pt;line-height:113%;font-family:"Verdana",sans-serif'>Excise Commissioner

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0pt;line-height:113%;font-family:"Verdana",sans-serif; mso-fareast-font-family:Calibri;mso-bidi-font-family:Calibri;mso-ansi-language: EN-US;mso-fareast-language:EN-US;mso-bidi-language:AR-SA'>

6.3pt'> 7.15pt'> 6.85pt'> 6.85pt'> 6.85pt'> 3.65pt'> 3.65pt'> 4.0pt'> 7.1pt'>

8.1pt;border:solid windowtext 1.0pt; mso-border-alt:solid windowtext .5pt;padding:0in 0in 0in 0in;height:40.85pt'> 10.0pt;font-family:"Verdana",sans-serif'>[L-2]	7.15pt;border:solid windowtext 1.0pt; border-left:none;mso-border-left-alt:solid windowtext .5pt;mso-border-alt: solid windowtext .5pt;padding:0in 0in 0in 0in;height:40.85pt'> 10.0pt;line-height:115%;font-family:"Verdana",sans-serif'>Whole sales and retail vend of foreign liquor.	3.4pt;border:solid windowtext 1.0pt; border-left:none;mso-border-left-alt:solid windowtext .5pt;mso-border-alt: solid windowtext .5pt;padding:0in 0in 0in 0in;height:40.85pt'> 10.0pt;font-family:"Verdana",sans-serif'>Fixed fee	9.0pt;border:solid windowtext 1.0pt; border-left:none;mso-border-left-alt:solid windowtext .5pt;mso-border-alt: solid windowtext .5pt;padding:0in 0in 0in 0in;height:40.85pt'> 10.0pt;font-family:"Verdana",sans-serif'>Collector	10.0pt;font-family:"Verdana",sans-serif'>Not renewable
8.1pt;border:solid windowtext 1.0pt; border-top:none;mso-border-top-alt:solid windowtext .5pt;mso-border-alt:solid windowtext .5pt; padding:0in 0in 0in 0in;height:5 6. 3pt'> 10.0pt;font-family:"Verdana",sans-serif'>[L-2A]	7.15pt;border-top:none;border-left: none;border-bottom:solid windowtext 1.0pt;border-right:solid windowtext 1.0pt; mso-border-top-alt:solid windowtext .5pt;mso-border-left-alt:solid windowtext .5pt; mso-border-alt:solid windowtext .5pt;padding:0in 0in 0in 0in;height:5 6. 3pt'> 10.0pt;line-height:115%;font-family:"Verdana",sans-serif'>Whole sales and retail vend ofBeer (supplementary to form L-14A)	3.4pt;border-top:none;border-left:none; border-bottom:solid windowtext 1.0pt;border-right:solid windowtext 1.0pt; mso-border-top-alt:solid windowtext .5pt;mso-border-left-alt:solid windowtext .5pt; mso-border-alt:solid windowtext .5pt;padding:0in 0in 0in 0in;height:5 6. 3pt'> 10.0pt;font-family:"Verdana",sans-serif'>Fixed fee	9.0pt;border-top:none;border-left:none; border-bottom:solid windowtext 1.0pt;border-right:solid windowtext 1.0pt; mso-border-top-alt:solid windowtext .5pt;mso-border-left-alt:solid windowtext .5pt; mso-border-alt:solid windowtext .5pt;padding:0in 0in 0in 0in;height:5 6. 3pt'> 10.0pt;font-family:"Verdana",sans-serif'>Collector	6.3pt'> 10.0pt;font-family:"Verdana",sans-serif'>Not renewable
8.1pt;border:solid windowtext 1.0pt; border-top:none;mso-border-top-alt:solid windowtext .5pt;mso-border-alt:solid windowtext .5pt; padding:0in 0in 0in 0in;height:8 7. 15pt'> 10.0pt;font-family:"Verdana",sans-serif'>[L-2B	7.15pt;border-top:none;border-left: none;border-bottom:solid windowtext 1.0pt;border-right:solid windowtext 1.0pt; mso-border-top-alt:solid windowtext .5pt;mso-border-left-alt:solid windowtext .5pt; mso-border-alt:solid windowtext .5pt;padding:0in 0in 0in 0in;height:8 7. 15pt'> 10.0pt;line-height:115%;font-family:"Verdana",sans-serif'>Retail vend of imported Foreign Liquor (bottled in origin), Beerand Wine imported from abroad(bottled in origin), forconsumptionoffthepremises.	3.4pt;border-top:none;border-left:none; border-bottom:solid windowtext 1.0pt;border-right:solid windowtext 1.0pt; mso-border-top-alt:solid windowtext .5pt;mso-border-left-alt:solid windowtext .5pt; mso-border-alt:solid windowtext .5pt;padding:0in 0in 0in 0in;height:8 7. 15pt'> 10.0pt;font-family:"Verdana",sans-serif'>Fixed fee	9.0pt;border-top:none;border-left:none; border-bottom:solid windowtext 1.0pt;border-right:solid windowtext 1.0pt; mso-border-top-alt:solid windowtext .5pt;mso-border-left-alt:solid windowtext .5pt; mso-border-alt:solid windowtext .5pt;padding:0in 0in 0in 0in;height:8 7. 15pt'> 10.0pt;line-height:115%;font-family:"Verdana",sans-serif'>Collector withthe priorapproval of theStateGovernment.	7.15pt'> 10.0pt;font-family:"Verdana",sans-serif'>Collector]
8.1pt;border:solid windowtext 1.0pt; border-top:none;mso-border-top-alt:solid windowtext .5pt;mso-border-alt:solid windowtext .5pt; padding:0in 0in 0in 0in;height:3 6. 85pt'> 10.0pt;font-family:"Verdana",sans-serif'>[L-2C	7.15pt;border-top:none;border-left: none;border-bottom:solid windowtext 1.0pt;border-right:solid windowtext 1.0pt; mso-border-top-alt:solid windowtext .5pt;mso-border-left-alt:solid windowtext .5pt; mso-border-alt:solid windowtext .5pt;padding:0in 0in 0in 0in;height:3 6. 85pt'> 10.0pt;line-height:98%;font-family:"Verdana",sans-serif'>License for the sales of Imported Liquor/IMFL/Beer/Wines/Spirits.	3.4pt;border-top:none;border-left:none; border-bottom:solid windowtext 1.0pt;border-right:solid windowtext 1.0pt; mso-border-top-alt:solid windowtext .5pt;mso-border-left-alt:solid windowtext .5pt; mso-border-alt:solid windowtext .5pt;padding:0in 0in 0in 0in;height:3 6. 85pt'> 10.0pt;font-family:"Verdana",sans-serif'>Fixed fee	9.0pt;border-top:none;border-left:none; border-bottom:solid windowtext 1.0pt;border-right:solid windowtext 1.0pt; mso-border-top-alt:solid windowtext .5pt;mso-border-left-alt:solid windowtext .5pt; mso-border-alt:solid windowtext .5pt;padding:0in 0in 0in 0in;height:3 6. 85pt'> 10.0pt;font-family:"Verdana",sans-serif'>Collector	6.85pt'> 10.0pt;font-family:"Verdana",sans-serif'>Collector]
8.1pt;border:solid windowtext 1.0pt; border-top:none;mso-border-top-alt:solid windowtext .5pt;mso-border-alt:solid windowtext .5pt; padding:0in 0in 0in 0in;height:3 6. 85pt'> 10.0pt;font-family:"Verdana",sans-serif'>[L-2D	7.15pt;border-top:none;border-left: none;border-bottom:solid windowtext 1.0pt;border-right:solid windowtext 1.0pt; mso-border-top-alt:solid windowtext .5pt;mso-border-left-alt:solid windowtext .5pt; mso-border-alt:solid windowtext .5pt;padding:0in 0in 0in 0in;height:3 6. 85pt'> 10.0pt;font-family:"Verdana",sans-serif'>Retail vend of wine and beer, forconsumptionoffthepremises.	3.4pt;border-top:none;border-left:none; border-bottom:solid windowtext 1.0pt;border-right:solid windowtext 1.0pt; mso-border-top-alt:solid windowtext .5pt;mso-border-left-alt:solid windowtext .5pt; mso-border-alt:solid windowtext .5pt;padding:0in 0in 0in 0in;height:3 6. 85pt'> 10.0pt;font-family:"Verdana",sans-serif'>Fixed fee	9.0pt;border-top:none;border-left:none; border-bottom:solid windowtext 1.0pt;border-right:solid windowtext 1.0pt; mso-border-top-alt:solid windowtext .5pt;mso-border-left-alt:solid windowtext .5pt; mso-border-alt:solid windowtext .5pt;padding:0in 0in 0in 0in;height:3 6. 85pt'> 10.0pt;font-family:"Verdana",sans-serif'>Collector	6.85pt'> 10.0pt;font-family:"Verdana",sans-serif'>Collector; and]
8.1pt;border:solid windowtext 1.0pt; border-top:none;mso-border-top-alt:solid windowtext .5pt;mso-border-alt:solid windowtext .5pt; padding:0in 0in 0in 0in;height:3 6. 85pt'> 3.35pt; mso-line-height-rule:exactly'>10.0pt;font-family:"Verdana",sans-serif'>[L-2E	7.15pt;border-top:none;border-left: none;border-bottom:solid windowtext 1.0pt;border-right:solid windowtext 1.0pt; mso-border-top-alt:solid windowtext .5pt;mso-border-left-alt:solid windowtext .5pt; mso-border-alt:solid windowtext .5pt;padding:0in 0in 0in 0in;height:3 6. 85pt'> 10.0pt;font-family:"Verdana",sans-serif'>(Model Shop) Whole sale andretailvendofForeign Liquor,	3.4pt;border-top:none;border-left:none; border-bottom:solid windowtext 1.0pt;border-right:solid windowtext 1.0pt; mso-border-top-alt:solid windowtext .5pt;mso-border-left-alt:solid windowtext .5pt; mso-border-alt:solid windowtext .5pt;padding:0in 0in 0in 0in;height:3 6. 85pt'> 3.35pt; mso-line-height-rule:exactly'>10.0pt;font-family:"Verdana",sans-serif'>Nofee	9.0pt;border-top:none;border-left:none; border-bottom:solid windowtext 1.0pt;border-right:solid windowtext 1.0pt; mso-border-top-alt:solid windowtext .5pt;mso-border-left-alt:solid windowtext .5pt; mso-border-alt:solid windowtext .5pt;padding:0in 0in 0in 0in;height:3 6. 85pt'> 3.35pt; mso-line-height-rule:exactly'>10.0pt;font-family:"Verdana",sans-serif'>Collector	6.85pt'> 3.35pt; mso-line-height-rule:exactly'>10.0pt;font-family:"Verdana",sans-serif'>Notrenewable]
8.1pt;border:solid windowtext 1.0pt; border-top:none;mso-border-top-alt:solid windowtext .5pt;mso-border-alt:solid windowtext .5pt; padding:0in 0in 0in 0in;height:6 3. 65pt'> 10.0pt;font-family:"Verdana",sans-serif'>[L-3]	7.15pt;border-top:none;border-left: none;border-bottom:solid windowtext 1.0pt;border-right:solid windowtext 1.0pt; mso-border-top-alt:solid windowtext .5pt;mso-border-left-alt:solid windowtext .5pt; mso-border-alt:solid windowtext .5pt;padding:0in 0in 0in 0in;height:6 3. 65pt'> 10.0pt;font-family:"Verdana",sans-serif'>Retail vend of foreign liquorincluding beer, wine and ready todrinkbeveragesinahotel	3.4pt;border-top:none;border-left:none; border-bottom:solid windowtext 1.0pt;border-right:solid windowtext 1.0pt; mso-border-top-alt:solid windowtext .5pt;mso-border-left-alt:solid windowtext .5pt; mso-border-alt:solid windowtext .5pt;padding:0in 0in 0in 0in;height:6 3. 65pt'> 10.0pt;font-family:"Verdana",sans-serif;letter-spacing:-.05pt'>Fixed 10.0pt;font-family:"Verdana",sans-serif'>fee and assessed fee	9.0pt;border-top:none;border-left:none; border-bottom:solid windowtext 1.0pt;border-right:solid windowtext 1.0pt; mso-border-top-alt:solid windowtext .5pt;mso-border-left-alt:solid windowtext .5pt; mso-border-alt:solid windowtext .5pt;padding:0in 0in 0in 0in;height:6 3. 65pt'> 10.0pt;font-family:"Verdana",sans-serif'>Collector	3.65pt'> 10.0pt;font-family:"Verdana",sans-serif'>Collector
8.1pt;border:solid windowtext 1.0pt; border-top:none;mso-border-top-alt:solid windowtext .5pt;mso-border-alt:solid windowtext .5pt; padding:0in 0in 0in 0in;height:6 3. 65pt'> 10.0pt;font-family:"Verdana",sans-serif'>L-3A	7.15pt;border-top:none;border-left: none;border-bottom:solid windowtext 1.0pt;border-right:solid windowtext 1.0pt; mso-border-top-alt:solid windowtext .5pt;mso-border-left-alt:solid windowtext .5pt; mso-border-alt:solid windowtext .5pt;padding:0in 0in 0in 0in;height:6 3. 65pt'> 10.0pt;font-family:"Verdana",sans-serif'>Retail vend of beer, wine and ready to drink beverages in a hotel	3.4pt;border-top:none;border-left:none; border-bottom:solid windowtext 1.0pt;border-right:solid windowtext 1.0pt; mso-border-top-alt:solid windowtext .5pt;mso-border-left-alt:solid windowtext .5pt; mso-border-alt:solid windowtext .5pt;padding:0in 0in 0in 0in;height:6 3. 65pt'> 10.0pt;font-family:"Verdana",sans-serif;letter-spacing:-.05pt'>Fixed 10.0pt;font-family:"Verdana",sans-serif'>fee and assessed fee	9.0pt;border-top:none;border-left:none; border-bottom:solid windowtext 1.0pt;border-right:solid windowtext 1.0pt; mso-border-top-alt:solid windowtext .5pt;mso-border-left-alt:solid windowtext .5pt; mso-border-alt:solid windowtext .5pt;padding:0in 0in 0in 0in;height:6 3. 65pt'> 10.0pt;font-family:"Verdana",sans-serif'>Collector	3.65pt'> 10.0pt;font-family:"Verdana",sans-serif'>Collector
8.1pt;border:solid windowtext 1.0pt; border-top:none;mso-border-top-alt:solid windowtext .5pt;mso-border-alt:solid windowtext .5pt; padding:0in 0in 0in 0in;height:10 4. 0pt'> 10.0pt;font-family:"Verdana",sans-serif'>[L-4]	7.15pt;border-top:none;border-left: none;border-bottom:solid windowtext 1.0pt;border-right:solid windowtext 1.0pt; mso-border-top-alt:solid windowtext .5pt;mso-border-left-alt:solid windowtext .5pt; mso-border-alt:solid windowtext .5pt;padding:0in 0in 0in 0in;height:10 4. 0pt'> 10.0pt;font-family:"Verdana",sans-serif'>Retail vend of foreign liquorincluding beer, wine and ready to drink beverages in arestaurant or in the lawnsattached to that restaurant or ina multiplex or in a Shopping mall.	3.4pt;border-top:none;border-left:none; border-bottom:solid windowtext 1.0pt;border-right:solid windowtext 1.0pt; mso-border-top-alt:solid windowtext .5pt;mso-border-left-alt:solid windowtext .5pt; mso-border-alt:solid windowtext .5pt;padding:0in 0in 0in 0in;height:10 4. 0pt'> 10.0pt;font-family:"Verdana",sans-serif;letter-spacing:-.05pt'>Fixed 10.0pt;font-family:"Verdana",sans-serif'>feeand assessed fee	9.0pt;border-top:none;border-left:none; border-bottom:solid windowtext 1.0pt;border-right:solid windowtext 1.0pt; mso-border-top-alt:solid windowtext .5pt;mso-border-left-alt:solid windowtext .5pt; mso-border-alt:solid windowtext .5pt;padding:0in 0in 0in 0in;height:10 4. 0pt'> 10.0pt;font-family:"Verdana",sans-serif'>Collector	4.0pt'> 10.0pt;font-family:"Verdana",sans-serif'>Collector
8.1pt;border:solid windowtext 1.0pt; border-top:none;mso-border-top-alt:solid windowtext .5pt;mso-border-alt:solid windowtext .5pt; padding:0in 0in 0in 0in;height:7 7. 1pt'> 10.0pt;font-family:"Verdana",sans-serif'>[L-4A]	7.15pt;border-top:none;border-left: none;border-bottom:solid windowtext 1.0pt;border-right:solid windowtext 1.0pt; mso-border-top-alt:solid windowtext .5pt;mso-border-left-alt:solid windowtext .5pt; mso-border-alt:solid windowtext .5pt;padding:0in 0in 0in 0in;height:7 7. 1pt'> 10.0pt;font-family:"Verdana",sans-serif'>Retail vend of beer, wine andready to drink beverages in arestaurant or in the lawnsattaches to that restaurant or in a multiplex or in a shopping mall	3.4pt;border-top:none;border-left:none; border-bottom:solid windowtext 1.0pt;border-right:solid windowtext 1.0pt; mso-border-top-alt:solid windowtext .5pt;mso-border-left-alt:solid windowtext .5pt; mso-border-alt:solid windowtext .5pt;padding:0in 0in 0in 0in;height:7 7. 1pt'> 10.0pt;font-family:"Verdana",sans-serif;letter-spacing:-.05pt'>Fixed 10.0pt;font-family:"Verdana",sans-serif'>fee and assessed fee	9.0pt;border-top:none;border-left:none; border-bottom:solid windowtext 1.0pt;border-right:solid windowtext 1.0pt; mso-border-top-alt:solid windowtext .5pt;mso-border-left-alt:solid windowtext .5pt; mso-border-alt:solid windowtext .5pt;padding:0in 0in 0in 0in;height:7 7. 1pt'> 10.0pt;font-family:"Verdana",sans-serif'>Collector	7.1pt'> 10.0pt;font-family:"Verdana",sans-serif'>Collector
8.1pt;border:solid windowtext 1.0pt; border-top:none;mso-border-top-alt:solid windowtext .5pt;mso-border-alt:solid windowtext .5pt; padding:0in 0in 0in 0in;height:90.45pt'> 10.0pt;font-family:"Verdana",sans-serif'>[L-5]	7.15pt;border-top:none;border-left: none;border-bottom:solid windowtext 1.0pt;border-right:solid windowtext 1.0pt; mso-border-top-alt:solid windowtext .5pt;mso-border-left-alt:solid windowtext .5pt; mso-border-alt:solid windowtext .5pt;padding:0in 0in 0in 0in;height:90.45pt'> 10.0pt;font-family:"Verdana",sans-serif'>Retail vend of foreign liquorincluding beer, wine and ready to drink beverages in a barattached to a restaurant or in amultiplex or in a Shopping Mall.(SupplementarytoFormL-4).	3.4pt;border-top:none;border-left:none; border-bottom:solid windowtext 1.0pt;border-right:solid windowtext 1.0pt; mso-border-top-alt:solid windowtext .5pt;mso-border-left-alt:solid windowtext .5pt; mso-border-alt:solid windowtext .5pt;padding:0in 0in 0in 0in;height:90.45pt'> 10.0pt;font-family:"Verdana",sans-serif;letter-spacing:-.05pt'>Fixed 10.0pt;font-family:"Verdana",sans-serif'>fee and assessed fee	9.0pt;border-top:none;border-left:none; border-bottom:solid windowtext 1.0pt;border-right:solid windowtext 1.0pt; mso-border-top-alt:solid windowtext .5pt;mso-border-left-alt:solid windowtext .5pt; mso-border-alt:solid windowtext .5pt;padding:0in 0in 0in 0in;height:90.45pt'> 10.0pt;font-family:"Verdana",sans-serif'>Collector	10.0pt;font-family:"Verdana",sans-serif'>Collector

10.

10.0pt; font-family:"Verdana",sans-serif'> 

10.0pt;line-height:115%;font-family:"Verdana",sans-serif'>[ProvidedthatthelicensesinFormsL-3,L-3A,L-4,L-4A,L-5,L-5A,L-5B,L-5CandL-12C,shallhowever,begrantedbytheCollectorwiththepriorapprovaloftheExciseCommissioner.Onapplication made by the licensee, these licenses may be renewed by the Collector for a period of three years but the renewal fee shall be deposited annually by the licensee.]

10.0pt; font-family:"Verdana",sans-serif'> 

2.

8.6pt'>10.0pt;line-height: 115%;font-family:"Verdana",sans-serif'> 

8.6pt;margin-bottom:.0001pt;text-align:left; line-height:115%;tab-stops:1

10.0pt; font-family:"Verdana",sans-serif'> 

3.

6.8pt'>10.0pt;font-family:"Verdana",sans-serif'> 

10.0pt;font-family:"Verdana",sans-serif'>Everylicenceshallbegrantedtoacertainlicenseeinrespectofcertainpremises.

10.0pt; font-family:"Verdana",sans-serif'> 

4.

6.8pt'>10.0pt;font-family:"Verdana",sans-serif'> 

10.0pt;font-family:"Verdana",sans-serif'>A licencemayonlybegrantedto-

10.0pt; font-family:"Verdana",sans-serif'> 

9.0pt;margin-bottom:.0001pt;text-align:left; text-indent:-2

9.0pt;margin-bottom:.0001pt;text-indent:-2

9.0pt;margin-bottom:.0001pt;text-align:left; text-indent:-2

9.0pt;margin-bottom:.0001pt;text-indent:-2

9.0pt;margin-bottom:.0001pt;text-align:left; text-indent:-2

9.0pt;margin-bottom:.0001pt;text-indent:-2

9.0pt;margin-bottom:.0001pt;text-align:left; text-indent:-2

9.0pt;margin-bottom:.0001pt;text-indent:-2

9.0pt;margin-bottom:.0001pt;text-align:left; text-indent:-2

9.0pt;margin-bottom:.0001pt;text-indent:-2

9.0pt;margin-bottom:.0001pt;text-align:left; text-indent:-2

5.

8.5pt'>10.0pt;line-height: 115%;font-family:"Verdana",sans-serif'> 

10.0pt;line-height:115%;font-family: "Verdana",sans-serif'>When a licence is granted to a Company or Society or Hindu undivided family or Governmentdepartmentreferredtoinclause(b),(c),(e)and(f)ofrule4,itmustshowthenameofanindividualas agent acting on behalf of the licensee, who is amendable in full to the Criminal Courts in India. Onthe application of the Company or Society of Hindu undivided family or the Government Department,therepresentativelicenseemaybechangedbytheauthoritycompetenttogrant thelicence.

10.0pt; font-family:"Verdana",sans-serif'> 

6.

9.45pt'>10.0pt;line-height: 115%;font-family:"Verdana",sans-serif'> 

9.45pt'>10.0pt;line-height: 115%;font-family:"Verdana",sans-serif'>Whenalicenceisgrantedto  apartnershiporfirm  notincorporatedunderanyAct,alltheindividualscomprisingthepartnershipor firmshouldbespecifiedonthelicence.

10.0pt; font-family:"Verdana",sans-serif'> 

7.

7.8pt'>10.0pt;line-height: 115%;font-family:"Verdana",sans-serif'> 

10.0pt;line-height:115%;font-family: "Verdana",sans-serif'>On the application in writing of all the original partners, a partner may at any time be added, incase of renewable licences, by the authority competent to renew the licence and in case of licencesgranted by auction, by the Collector, provided the proposed partner is eligible under the PunjabIntoxicants Licenses and Sale Orders or these rules, in which case he shall be responsible for theobligations incurred or to be incurred under the licence during the period of its currency as if it hadoriginallybeengrantedorrenewedinhisname.

10.0pt; font-family:"Verdana",sans-serif'> 

8.

7.05pt'>10.0pt;line-height: 115%;font-family:"Verdana",sans-serif'> 

10.0pt;line-height:115%;font-family: "Verdana",sans-serif'>On the application in writing of all the original partners, a partner, may at any time be removed, incase of renewable licences, by the authority competent to renew the licence and in case of licencesgrantedbyauction, bytheCollector.

10.0pt; font-family:"Verdana",sans-serif'> 

9.

8.15pt'>10.0pt;line-height: 115%;font-family:"Verdana",sans-serif'> 

8.15pt'>10.0pt;line-height: 115%;font-family:"Verdana",sans-serif'>A licence granted to partnership isdetermined by the dissolution of thepartnership, subject tothe liability of the partners jointly and severally for any loss caused to Government thereby and fortheperformanceofall obligationstotheGovernmentincurredbypartnership.

10.0pt;line-height:115%;font-family: "Verdana",sans-serif'> 

10.

2.1pt;margin-right:1.5pt; margin-bottom:0in;margin-left:0in;margin-bottom:.0001pt;text-align:left; line-height:115%;tab-stops:2

2.1pt;margin-right:1.5pt; margin-bottom:0in;margin-left:.5in;margin-bottom:.0001pt;text-align:left; line-height:115%;tab-stops:2

10.0pt; font-family:"Verdana",sans-serif'> 

10.0pt; font-family:"Verdana",sans-serif'> 

9.0pt;margin-bottom:.0001pt;text-align:left; text-indent:-2

9.0pt;margin-bottom:.0001pt;text-indent:-2

9.0pt;margin-bottom:.0001pt;text-align:left; text-indent:-2

9.0pt;margin-bottom:.0001pt;text-indent:-2

9.0pt;margin-bottom:.0001pt;text-align:left; text-indent:-2

9.0pt;margin-bottom:.0001pt;text-indent:-2

9.0pt;margin-bottom:.0001pt;text-align:left; text-indent:-2

10.0pt; font-family:"Verdana",sans-serif'> 

[11.

10.0pt;line-height:115%;font-family:"Verdana",sans-serif'> 

10.0pt;line-height:115%;font-family:"Verdana",sans-serif'>All applications for the grant, extension or renewal of licences, which require the orders of theExcise Commissioner under the Punjab Intoxicants License and Sale Orders or these rules should bereceived through proper channel in the Excise Commissioner's office before the end of October, ineachyear:]

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10.0pt;line-height:115%;font-family:"Verdana",sans-serif'>[Providedthat the applications for thegrant of licenses informs L-3, L-3A, L-4, L-4A, L-5, L-5A,L-5Bor L-12C may be submitted at any time in the financial year. However, an application for the renewaloftheexistinglicenses shallbesubmittedby the31stdayofJanuary ofeachfinancial year.]

10.0pt; font-family:"Verdana",sans-serif'> 

11A.

10.0pt; font-family:"Verdana",sans-serif;letter-spacing:-.1pt'> 

10.0pt; font-family:"Verdana",sans-serif'>[OmittedbyPunjabLegislativeSupplementPartIIIdated1

10.0pt; font-family:"Verdana",sans-serif'> 

[11B.

10.0pt;line-height:115%;font-family:"Verdana",sans-serif'> 

10.0pt;line-height:115%;font-family:"Verdana",sans-serif'>Every application for the grant of licence in form L-17, L-17A shall be submitted to the CollectorthroughtheExciseOfficerinchargeofthedistrictwithanadvancecopytotheCollector,onorbeforethe31stJanuaryprecedingthefinancial yearforwhichthelicenceisappliedfor;]

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10.0pt;line-height:113%;font-family:"Verdana",sans-serif'>Provided that for the year 1973-74, the last date for the receipt of such application will be 31stMarch,1973].

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11C.

10.0pt; font-family:"Verdana",sans-serif;letter-spacing:-.2pt'> 

10.0pt; font-family:"Verdana",sans-serif'>[OmittedbyL.S.PartIIIdated1

10.0pt; font-family:"Verdana",sans-serif'> 

[11D.

10.0pt;line-height:115%;font-family:"Verdana",sans-serif'> 

10.0pt;line-height:115%;font-family:"Verdana",sans-serif'>Every application for the grant of a licence in form L.10B shall be submitted to the Collectorthrough the Excise Officer incharge of the district at any time during the currency of he financial yearfor which the licence is to be granted. Every application for renewal of such a licence shall, however,besubmittedtotheCollectoronorbeforethethirty-firstdayofJanuaryeveryyearprecedingthatforwhichapplicationforrenewal ofthelicenceismade.]

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[1

2.

10.0pt;line-height:115%;font-family:"Verdana",sans-serif'> 

3.0pt;margin-bottom:.0001pt;text-indent:-2

3.0pt;margin-bottom:.0001pt;text-indent:-2

3.0pt;margin-bottom:.0001pt;text-indent:-2

10.0pt; font-family:"Verdana",sans-serif'> 

1

3.

3.55pt'>10.0pt;line-height: 115%;font-family:"Verdana",sans-serif'> 

3.55pt'>10.0pt;line-height: 115%;font-family:"Verdana",sans-serif'>No licence under these rules except a licence for the vend of medicated wines, denatured andrectified spirit in forms L-12, L-17 and L-19, respectively, shall be combined with any licence for anydealings with any dangerous drug as defined in section 2(h) of the Dangerous Drugs Act, II of 1930,withoutthesanctionoftheCollector.

10.0pt; font-family:"Verdana",sans-serif'> 

1

4.

3.4pt'>10.0pt;line-height: 115%;font-family:"Verdana",sans-serif'> 

3.4pt'>10.0pt;line-height: 115%;font-family:"Verdana",sans-serif'>No licence shown in column 1 of the subjoined table may be held by persons holding or in anyway connected in interestwith the persons holding any of the licences shownagainst them incolumn2:-

10.0pt; font-family:"Verdana",sans-serif'> 

10.0pt; font-family:"Verdana",sans-serif'>ThistablewassubstitutedvidePunjabLiquorLicense (SecondAmendment)Rules,197

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10.0pt; font-family:"Verdana",sans-serif'> 

10.0pt; font-family:"Verdana",sans-serif'> 

10.0pt; font-family:"Verdana",sans-serif'> 

10.0pt; font-family:"Verdana",sans-serif'> 

1

5.

3.8pt'>10.0pt;line-height: 115%;font-family:"Verdana",sans-serif'> 

3.8pt'>10.0pt;line-height: 115%;font-family:"Verdana",sans-serif'>Nopersonholdingalicenseforadistilleryorwineryshallholdanylicenceundertheserules,except-

10.0pt; font-family:"Verdana",sans-serif'> 

9.0pt;margin-bottom:.0001pt;text-align:left; text-indent:-2

9.0pt;margin-bottom:.0001pt;text-indent:-2

9.0pt;margin-bottom:.0001pt;text-align:left; text-indent:-2

10.0pt; font-family:"Verdana",sans-serif'> 

10.0pt;line-height:115%;font-family:"Verdana",sans-serif'>[ProvidedthattheholderoflicenceinformB-1underthePunjabBreweriesRules,1956mayalsoholda licenceFormL-10Boftheretailsaleofbeerfor consumptionoffthepremises.]

10.0pt; font-family:"Verdana",sans-serif'> 

1

6.

3.4pt'>10.0pt;line-height: 115%;font-family:"Verdana",sans-serif'> 

3.4pt;margin-bottom:.0001pt;text-align:left; line-height:115%;tab-stops:2

10.0pt; font-family:"Verdana",sans-serif'> 

2.85pt;margin-right:1.5pt;margin-bottom: 0in;margin-left:0in;margin-bottom:.0001pt'>10.0pt; font-family:"Verdana",sans-serif'> 

[1

7.

]

10.0pt;line-height:115%;font-family:"Verdana",sans-serif'> 

10.0pt;line-height:115%;font-family:"Verdana",sans-serif'>A list of all licences in Forms L-1, L-1B, L-2, L-2A, L-3, L-3A, L-4, L-5B, [L-5C, L5- D] and L-4A, shallbe drawn up in each district in April each year and supplied to the managers of the distilleries andbreweriesinPunjab.

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[1

8.

10.0pt;line-height:115%;font-family:"Verdana",sans-serif'> 

10.0pt;line-height:115%;font-family:"Verdana",sans-serif'>A Licence in form L-9 may be granted with the permission of the competent military authority orBorder Security Force authority for the sale of foreign liquor only in military or Border Security ForceUnits. All canteens including unit military canteens or those run regimentally on club lines shall berequiredtotakeoutthislicence]

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1

9.

2.45pt'>10.0pt;font-family:"Verdana",sans-serif'> 

2.45pt'>10.0pt;font-family:"Verdana",sans-serif'>AspeciallicenceinformL-12Amaybegrantedfor theretailvendofForeign Liquorarerequired.

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10.0pt;line-height:115%;font-family:"Verdana",sans-serif'>Note. - At private or public functions at which a paid contractor sublies liquor for which he is paid, hemust take out a licence in the form L-12A, whether he is paid by each consumer or not. At privatefunctionsatwhichnopaidcontractorsuppliesliquoronpayment,nolicenceisrequired.Ifarecognised club at such a function supplies liquor to non-members on payment by non-members, itoccupiesthepositionofa contractoranda licencemustbetakenoutinformL-12A.

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10.0pt;line-height:115%;font-family:"Verdana",sans-serif'>The maximum period of such licences will not, except with the special permission of the ExciseCommissioner, exceed one month, i.e. from the first day of the validity of the licence to the dateimmediately preceding thatdate in the succeeding month. Ifalicence isgranted for two ormoredaysexcludinganinterveningdayordays(e.g.,aSunday),nofeeshallbechargedfortheinterveningdayor days.

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19A.

10.0pt; font-family:"Verdana",sans-serif;letter-spacing:-.05pt'> 

10.0pt; font-family:"Verdana",sans-serif'>AlicenceinformL-12Dshallbe grantedtoChurchAuthoritiesonly.

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20.

3.05pt'>10.0pt;line-height: 115%;font-family:"Verdana",sans-serif'> 

3.05pt'>10.0pt;line-height: 115%;font-family:"Verdana",sans-serif'>The maximum number of licences for the wholesale vend of country spirit in form L-13 fixed foreachdistrictshall notbeexceededwithoutthesanctionoftheFinancial Commissioner.

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10.0pt;line-height:115%;font-family:"Verdana",sans-serif'>The names of the licensees shall be reported to the Excise Commissioner and a list supplied to themanagersofdistilleriesinPunjabbythe15thApril.

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21.

2.45pt'>10.0pt;font-family:"Verdana",sans-serif'> 

2.45pt;margin-bottom:.0001pt;text-align:left; tab-stops:2

10.0pt; font-family:"Verdana",sans-serif'> 

2

2.

4.0pt'>10.0pt;line-height: 113%;font-family:"Verdana",sans-serif'> 

4.0pt;margin-bottom:.0001pt;text-align:left; line-height:113%;tab-stops:2

10.0pt; font-family:"Verdana",sans-serif'> 

2

3.

2.6pt'>10.0pt;line-height: 115%;font-family:"Verdana",sans-serif'> 

2.6pt'>10.0pt;line-height: 115%;font-family:"Verdana",sans-serif'>A licence in Form 14-B may be granted for the vend of country spirit on special occasions, subjecttothefollowingconditions:-

10.0pt; font-family:"Verdana",sans-serif'> 

9.0pt;margin-bottom:.0001pt;text-align:left; text-indent:-2

9.0pt;margin-bottom:.0001pt;text-indent:-2

9.0pt;margin-bottom:.0001pt;text-align:left; text-indent:-2

9.0pt;margin-bottom:.0001pt;text-indent:-2

9.0pt;margin-bottom:.0001pt;text-align:left; text-indent:-2

10.0pt; font-family:"Verdana",sans-serif'> 

3.0pt;margin-bottom:.0001pt;text-indent:-2

10.0pt; font-family:"Verdana",sans-serif'> 

2

4.

2.45pt'>10.0pt;font-family:"Verdana",sans-serif'> 

2.45pt'>10.0pt;font-family:"Verdana",sans-serif'>Thefeespayableinrespectoflicencesundertheserulesareofthe followingkind:-

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9.0pt;margin-bottom:.0001pt;text-align:left; text-indent:-2

9.0pt;margin-bottom:.0001pt;text-indent:-2

9.0pt;margin-bottom:.0001pt;text-align:left; text-indent:-2

9.0pt;margin-bottom:.0001pt;text-indent:-2

9.0pt;margin-bottom:.0001pt;text-align:left; text-indent:-2

9.0pt;margin-bottom:.0001pt;text-indent:-2

2.1pt;margin-right:1.5pt; margin-bottom:0in;margin-left:9

10.0pt;font-family:"Verdana",sans-serif'> 

2.1pt;margin-right:1.5pt; margin-bottom:0in;margin-left:9

9.0pt;margin-bottom:.0001pt;text-indent:-2

[2

5.

10.0pt;line-height:113%;font-family:"Verdana",sans-serif; letter-spacing:

3.0pt;margin-bottom:.0001pt;text-indent:-2

10.0pt;font-family:"Verdana",sans-serif'> 

2.1pt;margin-right:1.5pt;margin-bottom: 0in;margin-left:0in;margin-bottom:.0001pt;line-height:113%'>10.0pt;line-height:113%;font-family:"Verdana",sans-serif'> 

2.1pt;margin-right:1.5pt;margin-bottom: 0in;margin-left:1.0in;margin-bottom:.0001pt;line-height:113%'>10.0pt;line-height:113%;font-family:"Verdana",sans-serif'>Note:TheStateGovernmentreservestherighttochangenomenclatureofFixedLicenseFeeorotherlevies, leviedunder thePunjabExciseAct,1914andrelevantrules.

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3.0pt;margin-bottom:.0001pt;text-indent:-2

10.0pt; font-family:"Verdana",sans-serif'> 

9.0pt;margin-bottom:.0001pt;text-align:left; text-indent:-2

9.0pt;margin-bottom:.0001pt;text-indent:-2

9.0pt;margin-bottom:.0001pt;text-align:left; text-indent:-2

10.0pt; font-family:"Verdana",sans-serif'> 

3.0pt;margin-bottom:.0001pt;text-indent:-2

10.0pt; font-family:"Verdana",sans-serif'> 

25A.

10.0pt;line-height:115%;font-family:"Verdana",sans-serif; letter-spacing:.3pt'> 

10.0pt;line-height:115%;font-family:"Verdana",sans-serif'>AlicenceinformL-12Dformanufactureandpossessionofsacramontalwineforuseonspecial occasionisgrantedfeeoffee.

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2

6.

10.0pt;line-height:188%;font-family:"Verdana",sans-serif'>Licence in form L-16 for the reduction of country liquor may be granted without any fee.FixedandAssessedFees

2

7.

10.0pt;line-height:115%;font-family:"Verdana",sans-serif'> 

3.0pt;margin-bottom:.0001pt;text-indent:-2

10.0pt; font-family:"Verdana",sans-serif'> 

9.0pt;margin-bottom:.0001pt;text-indent:-2

10.0pt; font-family:"Verdana",sans-serif'> 

9.0pt;margin-bottom:.0001pt;text-indent:-2

10.0pt; font-family:"Verdana",sans-serif'> 

3.0pt;margin-bottom:.0001pt;text-indent:-2

3.0pt;margin-bottom:.0001pt;line-height:115%'>10.0pt;line-height:115%;font-family:"Verdana",sans-serif'>TheFixed feeispayableinadvanceandtheassessedfeeshallberecoveredatthetimeofissueofthepermitinformL-3

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10.0pt;line-height:115%;font-family:"Verdana",sans-serif'>Providedthatnoassessmentfeeshallbechargedonthequantityofdenaturedspirit,onwhichsuchfeehasalreadybeenrecoveredinPunjab.

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3.0pt;margin-bottom:.0001pt;text-indent:-2

10.0pt; font-family:"Verdana",sans-serif'> 

9.0pt;margin-bottom:.0001pt;text-align:left; text-indent:-2

9.0pt;margin-bottom:.0001pt;text-indent:-2

9.0pt;margin-bottom:.0001pt;text-align:left; text-indent:-2

2.1pt;margin-right:1.5pt;margin-bottom: 0in;margin-left:0in;margin-bottom:.0001pt;line-height:113%'>10.0pt;line-height:113%;font-family:"Verdana",sans-serif'> 

3.0pt;margin-bottom:.0001pt;text-indent:-2

10.0pt; font-family:"Verdana",sans-serif'> 

3.0pt;margin-bottom:.0001pt;line-height:115%'>10.0pt;line-height:115%;font-family:"Verdana",sans-serif'>[(b) Any person who is granted a license in Form L-17A or whose license in Form L-17A is renewed,shall furnish a security of rupees five thousand in cash or in the form of saving certificates or in theshapeofabankguaranteeofaScheduledBankdulypledgedinfavouroftheCollectorwithinaperiodofsevendaysofsuchgrantor renewal.]

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27A.

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10.0pt; font-family:"Verdana",sans-serif'>[OmittedbyLegislativeSupplementPartIIIdated1

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2

8.

10.0pt;line-height:190%;font-family:"Verdana",sans-serif'>Omitted.2.35pt'>

2

9.

10.0pt;line-height:190%;font-family:"Verdana",sans-serif'>[***]

[30.

3.4pt;mso-line-height-rule: exactly'>10.0pt;font-family:"Verdana",sans-serif; letter-spacing:.05pt'> 

3.4pt;mso-line-height-rule: exactly'>10.0pt;font-family:"Verdana",sans-serif'>TheFixed feeforlicenseinformL-3,L-3A,L-4,L-4A,L-5,L-5A,L-5B,L-5C,L-6,L-7,L-8,L-10C,L-1(CanteenStoreDepot),L-2BandL-12C,shallbeasunder:-

10.0pt; font-family:"Verdana",sans-serif'> 

10.0pt;line-height:115%;font-family:"Verdana",sans-serif'> 

10.0pt;line-height:115%;font-family:"Verdana",sans-serif'>Provided that in addition to annual license fee, assessed fee, as specified in rule 31, shall also bepayable by such license holders. The assessed fee shall be payable at the time of issue of permits tosuchlicensees.]

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[31.

10.0pt;line-height:115%;font-family:"Verdana",sans-serif'> 

10.0pt;line-height:115%;font-family:"Verdana",sans-serif'>The assessed fee shall be levied on the following rates per bulk litre for Beer, Wine and Ready todrinkbeveragesandperprooflitreforIndianMadeForeign Liquor,ImportedForeign LiquorincludingBottledInOriginbrands andRum,namely:-

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10.0pt; font-family:"Verdana",sans-serif'>KindofLicenses]

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3.8pt'>10.0pt;line-height: 115%;font-family:"Verdana",sans-serif'> 

3

2.

3.8pt'>10.0pt;line-height: 115%;font-family:"Verdana",sans-serif'> 

3.8pt'>10.0pt;line-height: 115%;font-family:"Verdana",sans-serif'>If in any case the Collector considers that for special reasons a fee lower than the proper feeshould be sanctioned, because the licence will not be used throughout the whole year, although inthe previous year it has been so used, he may recommend that a specially reduced fee should besanctionedbytheExciseCommissioner.

10.0pt; font-family:"Verdana",sans-serif'> 

3

3.

3.05pt'>10.0pt;line-height: 115%;font-family:"Verdana",sans-serif'> 

3.05pt'>10.0pt;line-height: 115%;font-family:"Verdana",sans-serif'>Ifalicencewhichhasnotbeeninforcefor12monthsistoberenewed,theCollectorwillmakean approximate estimate of the sales which would probably have been made if the licence had beenin force for twelve months and shall forward the estimate for the orders of the Excise Commissionerastothefeestobeassessedfor theensuingyear.

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10.0pt;line-height:115%;font-family:"Verdana",sans-serif'>It there were no sales at all at any vend during twelve months the fee shall be proposed by theCollector taking into consideration the sales made during any of the previous three years, if heconsiderstherenewalofthe licencenecessary. TheCollectorshallforward hisproposalstotheExcisecommissionerfororders.

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[3

4.

10.0pt;line-height:115%;font-family:"Verdana",sans-serif; letter-spacing:.05pt'> 

10.0pt;line-height:115%;font-family:"Verdana",sans-serif'>TheFixed feeforgrantandrenewalofalicenseotherthanL-14AandL-2shallbepayablewithina period of seven days of the grant/renewal of relevant license. The licenses shall be operative afterthedepositoftheprescribedfee:

10.0pt;line-height:115%;font-family:"Verdana",sans-serif'> 

10.0pt;line-height:115%;font-family:"Verdana",sans-serif'>Provided that in the case of licences [except licenses L-1 and L-1 (Import)] granted, extended orrenewedforanyperiodlessthanone year,theFixed fee for eachperiod shallbeworkedoutproportionately on monthly basis and a fraction of a month shall be counted as a month for thispurpose.]

10.0pt; font-family:"Verdana",sans-serif'> 

[3

5.

10.0pt;line-height:115%;font-family:"Verdana",sans-serif'> 

3.0pt;margin-bottom:.0001pt;text-indent:-2

10.0pt;line-height:115%;font-family:"Verdana",sans-serif'> 

3.0pt;margin-bottom:.0001pt;line-height:115%'>10.0pt;line-height:115%;font-family:"Verdana",sans-serif'>The Minimum Guaranteed Revenue shall include the fixedlicense fee, the Excise duty leviable on the Minimum Guaranteed quota (at L-14A, L-2, L-13 and L-1stage) and Special License Fee. The following licenses may be granted on minimum guaranteedrevenuebyinvitingapplicationsfor aLicensingUnit/group/zone,namely:-

10.0pt; font-family:"Verdana",sans-serif'> 

9.0pt;margin-bottom:.0001pt;text-align:left; text-indent:-2

9.0pt;margin-bottom:.0001pt;text-indent:-2

9.0pt;margin-bottom:.0001pt;text-align:left; text-indent:-2

10.0pt; font-family:"Verdana",sans-serif'> 

3.0pt;margin-bottom:.0001pt;text-indent:-2

10.0pt; font-family:"Verdana",sans-serif'> 

9.0pt;margin-bottom:.0001pt;text-align:left; text-indent:-2

9.0pt;margin-bottom:.0001pt;text-indent:-2

9.0pt;margin-bottom:.0001pt;text-align:left; text-indent:-2

9.0pt;margin-bottom:.0001pt;text-indent:-2

9.0pt;margin-bottom:.0001pt;text-align:left; text-indent:-2

2.1pt;margin-right:1.5pt;margin-bottom: 0in;margin-left:9

2.1pt;margin-right:1.5pt;margin-bottom: 0in;margin-left:1.5in;margin-bottom:.0001pt;line-height:115%'>10.0pt;line-height:115%;font-family:"Verdana",sans-serif'>Explanation. - To safeguard the revenue or to make the groups more balanced, the Collector-cumDETCcanalsoattachanyruralorurbanvendtoazone/groupofthecity.Theattachedvend/licensingunitneednottobecontiguouswiththecity.

10.0pt; font-family:"Verdana",sans-serif'> 

3.0pt;margin-bottom:.0001pt;line-height:115%'>10.0pt;line-height:115%;font-family:"Verdana",sans-serif'>Onceanapplicantisdeclaredsuccessful,adrawforallottingazonetohimwouldbemadesimultaneously. The next draw would take place after deposit of required fixed license fee by thesuccessfulallottee.

3.0pt;margin-bottom:.0001pt'>10.0pt; font-family:"Verdana",sans-serif'> 

3.0pt;margin-bottom:.0001pt;line-height:115%'>10.0pt;line-height:115%;font-family:"Verdana",sans-serif'>After depositing the fee as specified in sub-rule (6) of rule 36, if any successful applicant/allottee failstodepositthebalanceamountoffixedlicensefee,thenhisallotmentshallbedeemedtobecancelled and his fixed license fee so deposited shall be forfeited. The person in the waiting list shallbe given a chance. If there is no other person in the waiting list andthe number of successfulallottees are less than the number of units/zones of that particular area, then in that scenario thesameprocedureasmentionedaboveshallbefollowed.Apartfromthis,incasewherethevends/licensing units/groups are closed due to non-deposit of minimum guaranteed revenue, theabovementionedprocedureshall befollowed.

3.0pt;margin-bottom:.0001pt'>10.0pt; font-family:"Verdana",sans-serif'> 

3.0pt;margin-bottom:.0001pt;text-align:left; text-indent:-2

3.0pt;margin-bottom:.0001pt;text-indent:-2

3.0pt;margin-bottom:.0001pt;text-align:left; text-indent:-2

3.0pt;margin-bottom:.0001pt'>10.0pt; font-family:"Verdana",sans-serif'> 

3.0pt;margin-bottom:.0001pt;text-indent:-2

10.0pt; font-family:"Verdana",sans-serif'> 

[35A.

10.0pt;line-height:188%;font-family:"Verdana",sans-serif'>[* * * *]2.35pt'>

[35B.]

[3

6.

Procedure to grant the license. –

10.0pt;line-height:113%;font-family:"Verdana",sans-serif; letter-spacing:1.15pt'> 

10.0pt;line-height:113%;font-family:"Verdana",sans-serif'>Thefollowingprocedureisprescribedforthegrantofliquorlicenses,referredtoinRule35,namely:]

10.0pt; font-family:"Verdana",sans-serif'> 

9.0pt;margin-bottom:.0001pt;text-indent:-2

10.0pt; font-family:"Verdana",sans-serif'> 

2.1pt;margin-right:1.5pt;margin-bottom: 0in;margin-left:9

10.0pt; font-family:"Verdana",sans-serif'> 

9.0pt;margin-bottom:.0001pt;line-height:115%'>10.0pt;line-height:115%;font-family:"Verdana",sans-serif'>If the first or any subsequent allotment procedure is cancelled by the department or, any applicationform is rejected by the department being invalid and not put to draw of lots, then the amount ofapplication fee shall be refunded to the concerned applicant, after deducting two thousand rupeesper application as processing fee. Out of the total proceeds from the sale of application forms, fiftypercent shallbe deposited in the Development Fundconstituted underthe Punjab DevelopmentFundAct,2014(PunjabActNo.1of2015).

9.0pt;margin-bottom:.0001pt'>10.0pt; font-family:"Verdana",sans-serif'> 

9.0pt;margin-bottom:.0001pt;line-height:113%'>10.0pt;line-height:113%;font-family:"Verdana",sans-serif'>The application forms shall be serially numbered at three places, i.e. in the application form, in theslipofdrawoflotsandonthereceipt,issuedtotheapplicant.]

10.0pt; font-family:"Verdana",sans-serif'> 

9.0pt;margin-bottom:.0001pt;text-indent:-2

10.0pt; font-family:"Verdana",sans-serif'> 

9.0pt;margin-bottom:.0001pt;text-indent:-2

10.0pt; font-family:"Verdana",sans-serif'> 

9.0pt;margin-bottom:.0001pt;text-indent:-2

9.0pt;margin-bottom:.0001pt;text-indent:-2

10.0pt; font-family:"Verdana",sans-serif'> 

9.0pt;margin-bottom:.0001pt;line-height:115%'>10.0pt;line-height:115%;font-family:"Verdana",sans-serif'>A successful applicant shall be required to pay 25% fixed license fee immediately on the draw of hislot. This payment may be made by bank deposit slips or through demand draft, banker's cheque, payorderorother prepaidBankinstruments.

9.0pt;margin-bottom:.0001pt'>10.0pt; font-family:"Verdana",sans-serif'> 

9.0pt;margin-bottom:.0001pt;line-height:115%'>10.0pt;line-height:115%;font-family:"Verdana",sans-serif'>(b) Thenext drawshall bemadeonly after the successfulapplicanthas deposited theamountoffixed license fee . Failure to deposit fixed license fee shall lead to cancellation of allotment and theallotment done/to be done in his favour in any other district of the State shall also stand cancelled.Afterthedepositofrequiredfixedlicensefee,thesuccessfulallotteeshallcomeundertheobligations of contract and he shall be liable to comply with all the conditions of the license, such asdepositofminimumguaranteedrevenueofthelicense,liftingofminimumguaranteedquotaetc.]

10.0pt; font-family:"Verdana",sans-serif'> 

2.1pt;margin-right:1.5pt;margin-bottom: 0in;margin-left:9

10.0pt; font-family:"Verdana",sans-serif'> 

2.1pt;margin-right:1.5pt;margin-bottom: 0in;margin-left:9

10.0pt; font-family:"Verdana",sans-serif'> 

2.1pt;margin-right:1.5pt;margin-bottom: 0in;margin-left:9

10.0pt; font-family:"Verdana",sans-serif'> 

10.0pt; font-family:"Verdana",sans-serif'>Provided that the Excise Commissioner may authorize any other officer of the Excise and TaxationDepartment to be the Chairman of the Committee for the draw of lots in any district in place of theconcernedAETC.

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2.1pt;margin-right:1.5pt;margin-bottom: 0in;margin-left:9

2.1pt;margin-right:1.5pt;margin-bottom: 0in;margin-left:9

10.0pt; font-family:"Verdana",sans-serif'> 

5.0pt;margin-bottom:.0001pt;text-align:left; text-indent:-2

5.0pt;margin-bottom:.0001pt;text-indent:-2

5.0pt;margin-bottom:.0001pt;text-align:left; text-indent:-2

5.0pt;margin-bottom:.0001pt;text-indent:-2

5.0pt;margin-bottom:.0001pt;text-align:left; text-indent:-2

5.0pt;margin-bottom:.0001pt;text-indent:-2

5.0pt;margin-bottom:.0001pt;text-align:left; text-indent:-2

5.0pt;margin-bottom:.0001pt;text-indent:-2

5.0pt;margin-bottom:.0001pt;text-align:left; text-indent:-2

5.0pt;margin-bottom:.0001pt;text-indent:-2

5.0pt;margin-bottom:.0001pt;text-align:left; text-indent:-2

10.0pt; font-family:"Verdana",sans-serif'> 

2.1pt;margin-right:1.5pt;margin-bottom: 0in;margin-left:9

2.1pt;margin-right:1.5pt;margin-bottom: 0in;margin-left:9

10.0pt; font-family:"Verdana",sans-serif'> 

2.1pt;margin-right:1.5pt;margin-bottom: 0in;margin-left:9

10.0pt; font-family:"Verdana",sans-serif'> 

10.0pt;line-height:115%;font-family:"Verdana",sans-serif'> 

9.0pt;margin-bottom:.0001pt;line-height:115%'>10.0pt;line-height:115%;font-family:"Verdana",sans-serif'>Outoftheabovementioned50%,(atsr,no.3),thesuccessfulapplicantcandeposit35%fixedlicense fee by 7th April 2018, and the balance 15% by 15th April, 2018 with the prior approval ofCollector cum Deputy Excise and Taxation Commissioner of Division concerned, alongwth an interest@1.5%permonth(tobecalculatedondailybasis).

9.0pt;margin-bottom:.0001pt'>10.0pt; font-family:"Verdana",sans-serif'> 

9.0pt;margin-bottom:.0001pt;line-height:115%'>10.0pt;line-height:115%;font-family:"Verdana",sans-serif'>Ifanysuccessfulallottee,afterdepositingthefirstorsecondinstallmentoffixedlicensefee,doesnot deposit the next installment, his fixed license fee earlier deposited shall be forfeited and hisallotmentshall standcancelled.

10.0pt; font-family:"Verdana",sans-serif'> 

9.0pt;margin-bottom:.0001pt;text-indent:-2

10.0pt; font-family:"Verdana",sans-serif'> 

2.1pt;margin-right:1.5pt;margin-bottom: 0in;margin-left:9

10.0pt; font-family:"Verdana",sans-serif'> 

2.1pt;margin-right:1.5pt;margin-bottom: 0in;margin-left:9

10.0pt; font-family:"Verdana",sans-serif'> 

2.1pt;margin-right:1.5pt;margin-bottom: 0in;margin-left:9

10.0pt;font-family:"Verdana",sans-serif; letter-spacing:-

2.1pt;margin-right:1.5pt;margin-bottom: 0in;margin-left:9

2.1pt;margin-right:1.5pt;margin-bottom: 0in;margin-left:9

10.0pt; font-family:"Verdana",sans-serif'> 

2.1pt;margin-right:1.5pt;margin-bottom: 0in;margin-left:9

10.0pt; font-family:"Verdana",sans-serif'> 

2.1pt;margin-right:1.5pt;margin-bottom: 0in;margin-left:9

10.0pt; font-family:"Verdana",sans-serif'> 

2.1pt;margin-right:1.5pt;margin-bottom: 0in;margin-left:9

10.0pt; font-family:"Verdana",sans-serif'> 

2.1pt;margin-right:1.5pt;margin-bottom: 0in;margin-left:9

10.0pt; font-family:"Verdana",sans-serif'> 

2.1pt;margin-right:1.5pt;margin-bottom: 0in;margin-left:9

2.1pt;margin-right:1.5pt;margin-bottom: 0in;margin-left:9

10.0pt; font-family:"Verdana",sans-serif'> 

2.1pt;margin-right:1.5pt;margin-bottom: 0in;margin-left:9

10.0pt; font-family:"Verdana",sans-serif'> 

10.0pt;line-height:115%;font-family:"Verdana",sans-serif'>[Provided that the licensing units remaining unsold on the first day of allotment may also be sold bywayofinvitingtenders withpriorapprovaloftheExciseCommissioner.]

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2.1pt;margin-right:1.5pt;margin-bottom: 0in;margin-left:9

10.0pt; font-family:"Verdana",sans-serif'> 

2.1pt;margin-right:1.5pt;margin-bottom: 0in;margin-left:9

10.0pt; font-family:"Verdana",sans-serif'> 

2.1pt;margin-right:1.5pt;margin-bottom: 0in;margin-left:9

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2.1pt;margin-right:1.5pt;margin-bottom: 0in;margin-left:9

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10.0pt;line-height:115%;font-family:"Verdana",sans-serif'>[Provided that licensing unit, or a group of licensing units, which may unallotted after first day ofApril, [2017], shall be allotted to the applicants, by proportioning quota of PML/IMFL and the licensefeefor theremainingpartoftheyearbyseekingfreshapplicationsthereof.]

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10.0pt;line-height:115%;font-family:"Verdana",sans-serif'>[ProvidedFurtherthatthesuccessfulallotteeorlicensee,shallhavetheoptiontogettheallotmentof completezone orgroup orlicensing unitas thecase may be, asa whole transferredbefore orafterthegrantof licenseonthe followingtermsandconditions,namely:-

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7.0pt;line-height:115%;mso-list:l49 level1 lfo62;tab-stops:1

7.0pt'>10.0pt;font-family:"Verdana",sans-serif'> 

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7.0pt'>10.0pt;font-family:"Verdana",sans-serif'> 

7.0pt;mso-list:l49 level1 lfo62;tab-stops:2

7.0pt'>10.0pt;font-family:"Verdana",sans-serif'> 

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7.0pt'>10.0pt;font-family:"Verdana",sans-serif'> 

2.85pt;margin-right: 1.5pt;margin-bottom:0in;margin-left:171.0pt;margin-bottom:.0001pt;text-align: left;text-indent:-2

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2.1pt;margin-right:1.5pt;margin-bottom: 0in;margin-left:9

2.1pt;margin-right:1.5pt;margin-bottom: 0in;margin-left:9

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2.1pt;margin-right:1.5pt;margin-bottom: 0in;margin-left:9

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2.1pt;margin-right:1.5pt;margin-bottom: 0in;margin-left:9

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2.1pt;margin-right:1.5pt;margin-bottom: 0in;margin-left:9

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2.1pt;margin-right:1.5pt;margin-bottom: 0in;margin-left:9

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2.1pt;margin-right:1.5pt;margin-bottom: 0in;margin-left:9

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2.1pt;margin-right:1.5pt;margin-bottom: 0in;margin-left:9

2.1pt;margin-right:1.5pt;margin-bottom: 0in;margin-left:0in;margin-bottom:.0001pt;line-height:113%'>10.0pt;line-height:113%;font-family:"Verdana",sans-serif'> 

10.0pt;line-height:115%;font-family:"Verdana",sans-serif'> 

9.0pt;margin-bottom:.0001pt;line-height:115%'>10.0pt;line-height:115%;font-family:"Verdana",sans-serif'>In the event of non-lifting of minimum guaranteed quota by the end of each month as per the aboveschedule, the licensee shall be liable to deposit an amount equal to the sum of all the levies, exciseduty leviable at L-1, L-2, L-13 and L- 14A stage and special license fee on the un-lifted minimumguaranteedquota.

9.0pt;margin-bottom:.0001pt'>10.0pt; font-family:"Verdana",sans-serif'> 

9.0pt;margin-bottom:.0001pt;text-align:left; line-height:115%;tab-stops:.3in'>10.0pt;line-height: 115%;font-family:"Verdana",sans-serif'>(b) The licensee shall have the option to inter-change upto five percent of his minimum guaranteedquota of Punjab Medium Liquor to Indian Made Foreign Liquor and upto five percent (5%) of hisminimum guaranteed quota of Indian Made Foreign Liquor to Punjab Medium Liquor. When thisoption is exercised, the duties payable shall be of the liquor which is actually lifted. The minimumguaranteedrevenueofthegroupshallvaryaccordingly.

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9.0pt;margin-bottom:.0001pt;text-align:left; line-height:115%;tab-stops:

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5.0pt;margin-bottom:.0001pt;text-align:left; text-indent:-2

5.0pt;margin-bottom:.0001pt;text-indent:-2

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2.1pt;margin-right:1.5pt; margin-bottom:0in;margin-left:13

5.0pt;margin-bottom:.0001pt;text-indent:-2

5.0pt;margin-bottom:.0001pt;text-align:left; text-indent:-2

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2.0in;margin-bottom:.0001pt;line-height:115%'>10.0pt;line-height:115%;font-family:"Verdana",sans-serif'>Provided that the quota for a distillery in pipe line shall be applicable only in those cases where aLetter of Intent has been granted for a distillery and a bottling plant, and not for a bottling plantalone, and the work on the distillery is completed to the extent of seventy five per cent (75%). Thisfacility shall be available up to a maximum period of six months or till a proper D-2 License isobtained, whichever is earlier. At the expiry of a period of six months, if a D-2 license is not issued infavour of the distiller, the facility of allocation of fixed quota and the open quota, shall be withdrawnwithoutissuinganynotice.

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2.1pt;margin-right:1.5pt;margin-bottom: 0in;margin-left:9

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5.0pt;margin-bottom:.0001pt;text-align:left; text-indent:-2

5.0pt;margin-bottom:.0001pt;text-indent:-2

5.0pt;margin-bottom:.0001pt;text-align:left; text-indent:-2

5.0pt;margin-bottom:.0001pt;text-indent:-2

5.0pt;margin-bottom:.0001pt;text-align:left; text-indent:-2

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5.0pt;margin-bottom:.0001pt;line-height:188%'>10.0pt;line-height:188%;font-family:"Verdana",sans-serif'>However, the fixed licence fee shall not be charged again.[***]

2.1pt;margin-right:1.5pt;margin-bottom: 0in;margin-left:9

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2.1pt;margin-right:1.5pt;margin-bottom: 0in;margin-left:9

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2.1pt;margin-right:1.5pt;margin-bottom: 0in;margin-left:9

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9.0pt;margin-bottom:.0001pt;line-height:115%'>10.0pt;line-height:115%;font-family:"Verdana",sans-serif'>The transfer fee shall also be charged on the unsold stock of the L-1 licensee of 2017-1

9.0pt;margin-bottom:.0001pt'>10.0pt; font-family:"Verdana",sans-serif'> 

9.0pt;margin-bottom:.0001pt;line-height:115%'>10.0pt;line-height:115%;font-family:"Verdana",sans-serif'>For Beer brands, the rate of this fee shall bethe difference of assessed fee paid at L-1 stage andexcise dutyleviable atL-1 stage. The licensee shallgive information of hisunsold/carry forwardquotatoAssistantExciseandTaxationCommissionerofhis districtupto31stMarch.]

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[36A. Sale price, license fee and quota of PML, IMFL and Beer.

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3.0pt;margin-bottom:.0001pt;text-indent:-2

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3.0pt;margin-bottom:.0001pt;text-indent:-2

10.0pt; font-family:"Verdana",sans-serif'> 

10.0pt;line-height:115%;font-family:"Verdana",sans-serif'> 

3.0pt;margin-bottom:.0001pt;line-height:115%'>10.0pt;line-height:115%;font-family:"Verdana",sans-serif'>Apart from this, the maximum retail price of PML shallnot exceed 1

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3.0pt;margin-bottom:.0001pt;text-indent:-2

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2.1pt;margin-right:1.5pt;margin-bottom: 0in;margin-left:0in;margin-bottom:.0001pt;line-height:113%'>10.0pt;line-height:113%;font-family:"Verdana",sans-serif'> 

2.1pt;margin-right:1.5pt;margin-bottom: 0in;margin-left:6

3.0pt;margin-bottom:.0001pt'>10.0pt; font-family:"Verdana",sans-serif'> 

3.0pt;margin-bottom:.0001pt;line-height:115%'>10.0pt;line-height:115%;font-family:"Verdana",sans-serif'>The minimum retail sale rate of those categories, which have not been covered in the above table,shall be fixed on the basis of the above formula. It shall be mandatory for the licensee to display therates of popular brands on his vend prominently. The Excise Commissioner, may issue instructions from time totimefortheratesofanyotherbrands tobe displayed as per requirement.

3.0pt;margin-bottom:.0001pt'>10.0pt; font-family:"Verdana",sans-serif'> 

3.0pt;margin-bottom:.0001pt;line-height:115%'>10.0pt;line-height:115%;font-family:"Verdana",sans-serif'>(ii)If at any stage EDP of any brand changes its minimum retail sale price, shall also be changed as per the formula. Minimum retail sale price for a different size of bottle/container, other than thosementionedabove,shallbefixedproportionatetotheirvolumesbasedontheminimumandmaximumretailsalepricefixedfor 750ml, 375mland180mlbytheExciseCommissioner.

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3.0pt;margin-bottom:.0001pt;text-indent:-2

10.0pt; font-family:"Verdana",sans-serif'> 

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10.0pt;line-height:115%;font-family:"Verdana",sans-serif'>Provided that incase a licensee is found guiltyof selling the liquor incontravention of thepricesfixedasmentionedinsub-rules (2),(3),(4),heshallbeliableforthefollowingaction,namely:-

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2.6pt;border:none;mso-border-alt:solid windowtext .5pt; padding:0in;mso-padding-alt:1.0pt 0in 1.0pt

4.0pt;mso-border-between:.5pt solid windowtext; mso-padding-between:1.0pt;padding-top:1.0pt;mso-padding-top-alt:1.0pt; padding-bottom:1.0pt;mso-padding-bottom-alt:1.0pt;border-bottom:.5pt solid windowtext; mso-border-bottom-alt:.5pt solid windowtext'>10.0pt; font-family:"Verdana",sans-serif'> 

2.6pt;border:none;mso-border-alt:solid windowtext .5pt; padding:0in;mso-padding-alt:1.0pt 0in 1.0pt

4.0pt;mso-border-between:.5pt solid windowtext; mso-padding-between:1.0pt;padding-top:1.0pt;mso-padding-top-alt:1.0pt; padding-bottom:1.0pt;mso-padding-bottom-alt:1.0pt;border-bottom:.5pt solid windowtext; mso-border-bottom-alt:.5pt solid windowtext'>10.0pt; font-family:"Verdana",sans-serif'> 

4.25pt 13

3.35pt;mso-line-height-rule:exactly; tab-stops:21

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2.8pt;margin-right:1.5pt;margin-bottom: 0in;margin-left:6

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3.0pt;margin-bottom:.0001pt;text-indent:-2

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10.0pt;line-height:115%;font-family:"Verdana",sans-serif'>Provided that in case a licensee is found guilty of selling the liquor in contravention of the price fixedabove then, a penalty of Rupees One Lac shall be imposed upon him. In case of repeated violation,the penaltyshall bedouble theamountimposed during theprevious violation andon violation forthe third time, his vend shall be closed for one month. If the vend is closed by the competentauthorityonaccountofsomeviolationofexciselaw/rulesornon-depositofminimumguaranteedrevenue, the licensee shall not be allowed to claim the loss on his committed minimum guaranteedrevenue.

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3.0pt;margin-bottom:.0001pt;text-indent:-2

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3.0pt;margin-bottom:.0001pt;line-height:115%'>10.0pt;line-height:115%;font-family:"Verdana",sans-serif'>Minimum guaranteed quota of PML will be distributed by the Excise Commissioner amongst theDivisions andtheCollectorcumDeputy Excise&TaxationCommissionersoftheDivisionsshallfurther distribute allocated quota to their respective districts, which shall further be distributedamongdifferentlicensingunits/group/zones.

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3.0pt;margin-bottom:.0001pt;text-indent:-2

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3.0pt;margin-bottom:.0001pt;line-height:115%'>10.0pt;line-height:115%;font-family:"Verdana",sans-serif'>No illegal/unauthorized branch or vend shall be allowed to be opened anywhere in the State. If alicensee opens illegal/unauthorized branch or vend , that illegal/ unauthorized vend shall be closedimmediately.Hisapprovedvendshall alsobeclosedfor aperiodofonemonth.]

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36B.

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[***]OLDLAW6

3.0pt;margin-bottom:.0001pt;text-indent:-2

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3

7.

2.45pt'>10.0pt;font-family:"Verdana",sans-serif'> 

2.45pt'>10.0pt;font-family:"Verdana",sans-serif'>Everylicenceunder theseruleisgrantedsubjecttotheconditionssetforthinthisrule.

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10.0pt;line-height:113%;font-family:"Verdana",sans-serif'>Exceptions - The following licences are only subject to the conditions (1) and (2) of these conditionsexceptinsofaras is expressedinthespecialconditionsprescribedforeach:-

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2.45pt'>10.0pt;font-family:"Verdana",sans-serif'>12-D--tomanufacturerandpossesssacramentalwine.

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10.0pt;font-family:"Verdana",sans-serif'>General

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2.1pt;margin-right:1.5pt; margin-bottom:0in;margin-left:9

9.0pt;margin-bottom:.0001pt;text-indent:-2

9.0pt;margin-bottom:.0001pt;text-align:left; text-indent:-2

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9.0pt;margin-bottom:.0001pt;line-height:115%'>10.0pt;line-height:115%;font-family:"Verdana",sans-serif'>The Collector may, however, with the previous sanction of the Financial Commissioner, grant in anexceptional case a permit under Section 249(3) of the Punjab Excise Act to store a quantity of liquorexceeding the limit of retail sale, at a place other than the licenced premises. The permission shall begranted on payment of an extra fee of Rs. 20 per annum and only in cases where it is impossible andimpracticable to carry to and stock in the licenced premises hogshead of beer a large consignment ofliquor. Before the grant of the permit the Collector shall satisfy himself that the proposed place isadequatelyguardedandthatthereisnomeansofaccess toitbythepublic.

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10.0pt; font-family:"Verdana",sans-serif'>[ProvidedthatinthecaseoflicenceesholdinglicenceinformL-1,thepermittoopentheirgodown(s) outside the municipal limits for the purpose of sale shall be granted on payment of an additionallicencefeeofRs. 2000per annumper godown].

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9.0pt;margin-bottom:.0001pt;text-align:left; text-indent:-2

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5.0pt;margin-bottom:.0001pt;text-align:left; text-indent:-2

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5.0pt;margin-bottom:.0001pt;text-align:left; text-indent:-2

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9.0pt;margin-bottom:.0001pt;text-align:left; text-indent:-2

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9.0pt;margin-bottom:.0001pt;text-align:left; text-indent:-2

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9.0pt;margin-bottom:.0001pt;text-align:left; text-indent:-2

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9.0pt;margin-bottom:.0001pt;text-align:left; text-indent:-2

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9.0pt;margin-bottom:.0001pt'>10.0pt; font-family:"Verdana",sans-serif'>[***]

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9.0pt;margin-bottom:.0001pt'>10.0pt; font-family:"Verdana",sans-serif'>[(b)Thelicenceeshallnotdisplayliquoringlasswindowsat thelicencedpremises.]

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9.0pt;margin-bottom:.0001pt;line-height:113%'>10.0pt;line-height:113%;font-family:"Verdana",sans-serif'>[(c) The licence shall display anti-drinking slogans prominently as and when required by the PunjabExciseDepartment.]

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2.05pt;margin-right: 1.5pt;margin-bottom:0in;margin-left:13

5.0pt;margin-bottom:.0001pt;text-indent:-2

5.0pt;margin-bottom:.0001pt;text-align:left; text-indent:-2

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5.0pt;margin-bottom:.0001pt;line-height:115%'>10.0pt;line-height:115%;font-family:"Verdana",sans-serif'>The Excise and Taxation Commissioner shall stipulate the conditions for stipulate the conditions forsuitablefacadeandproperlightingattheliquor vends/shops.]

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9.0pt;margin-bottom:.0001pt;text-align:left; text-indent:-2

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9.0pt;margin-bottom:.0001pt;line-height:115%'>10.0pt;line-height:115%;font-family:"Verdana",sans-serif'>Every licensee for the sale of liquor shall keep his shop closed on the Republic day (26th January) andonIndependenceDay(15thAugust)From

9.0pt;margin-bottom:.0001pt'>10.0pt; font-family:"Verdana",sans-serif'> 

9.0pt;margin-bottom:.0001pt;line-height:115%'>10.0pt;line-height:115%;font-family:"Verdana",sans-serif'>From 1st April to 31st March (both days inclusive)

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10.0pt;line-height:115%;font-family:"Verdana",sans-serif'>Provided that the District Magistrates and Police Commissions will declare dry days only with theapprovaloftheSecretarytoGovt.ofPunjab-cum-FinancialCommissioner,(Taxation),exceptinemergency and Law & order situations. A part from this, closure of liquor vends for the religiousfunctionsandNagarKirtans,willbeonlyforaparticulartimeofday andnotforthecompleteday:

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2.0in;margin-bottom:.0001pt;line-height:115%'>10.0pt;line-height:115%;font-family:"Verdana",sans-serif'>Provided further thatin urbanareasthecollector may grantaspecial license infrom L-21 to alicense in form L-2, L-10, L-10A, L-10B, L-14, or L-14A to keep his shop open for not more than twohours after the time fixed under this license for closing the Shop. Such special license license shall begrantedforimportantfestivalsonlyandatsuchfeeasthecollector mayfix:

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9.0pt;margin-bottom:.0001pt;text-indent:-2

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5.0pt;margin-bottom:.0001pt;text-align:left; text-indent:-2

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5.0pt;margin-bottom:.0001pt;text-align:left; text-indent:-2

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5.0pt;margin-bottom:.0001pt;text-align:left; text-indent:-2

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9.0pt;margin-bottom:.0001pt;text-align:left; text-indent:-2

10.0pt; font-family:"Verdana",sans-serif'> 

9.0pt;margin-bottom:.0001pt;text-align:left; text-indent:-2

10.0pt; font-family:"Verdana",sans-serif'> 

9.0pt;margin-bottom:.0001pt;text-align:left; text-indent:-2

10.0pt; font-family:"Verdana",sans-serif'> 

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10.0pt;line-height:113%;font-family:"Verdana",sans-serif'>Exception. - This condition shall not apply to a hotel or restaurant licenced under [forms L.3 L.3A L.4andL.4A,] exceptinsofarasitis imposedbytheCollectorbygeneralor specialorders.

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2.1pt;margin-right:1.5pt; margin-bottom:0in;margin-left:9

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9.0pt;margin-bottom:.0001pt;text-align:left; text-indent:-2

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9.0pt;margin-bottom:.0001pt;text-align:left; text-indent:-2

10.0pt; font-family:"Verdana",sans-serif'> 

9.0pt;margin-bottom:.0001pt;text-align:left; text-indent:-2

10.0pt; font-family:"Verdana",sans-serif'> 

9.0pt;margin-bottom:.0001pt;text-align:left; text-indent:-2

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9.0pt;margin-bottom:.0001pt;text-align:left; text-indent:-2

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5.0pt;margin-bottom:.0001pt;text-align:left; text-indent:-2

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10.0pt;line-height:115%;font-family:"Verdana",sans-serif'>Note-This does not prevent the selling or keeping of the above substances by a chemist or druggistholding a licence under form L.12 . This also does not prevent a licencee in forms L-1 or L-2 keepingcolouringmattersorseencesusedforflavouringbeverages.

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