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Punjab Liquor Permit And Pass (First Amendment) Rules, 2022

Punjab Liquor Permit And Pass (First Amendment) Rules, 2022

Punjab Liquor Permit And Pass (First Amendment) Rules, 2022

 

[04th February 2022]

No. G.S.R. 11/P.A.1/1914/Ss. 34 and 59/Amd.(48)/2022.- In exercise of the powers conferred by sections 34 and 59 of the Punjab Excise Act, 1914 (Punjab Act No. 1 of 1914), read with the Government of Punjab, Department of Excise and Taxation, Notification No. S.O.25/P.A.1/1914/S.9/2020, dated the 4th August, 2020, and all other powers enabling me in this behalf, I, Rajat Agarwal, I.A.S, Excise Commissioner, exercising the powers of Financial Commissioner, make the following rules, further to amend the Punjab Liquor Permit and Pass Rules, 1932, namely :-

Rule - 1.

(1)     These rules may be called the Punjab Liquor Permit and Pass (First Amendment) Rules, 2022.

(2)     They shall come into force on and with effect from the date of their publication in the Official Gazette.

Rule - 2.


In the Punjab Liquor Permit and Pass Rules, 1932 (hereinafter referred to as the said rules), in rule 22, in clause (g), after the third proviso, the following shall be added, namely:-

"Provided further that licensee effecting movement of Extra Neutral Alcohol in the State of Punjab shall furnish information in relation to the movement of such Extra Neutral Alcohol, in Form L-32A to the department before the commencement of such movement of Extra Neutral Alcohol from outside the State to the State or from the State to outside the State or within the State or transiting through the State.

Explanation.-For vehicles carrying Extra Neutral Alcohol into the territory of Punjab whether destined for the State or transiting through it, commencement shall mean four hours prior to its entry into the territory of Punjab.".

Rule - 3.


In the said rules, after Form L-32 (Quadruplicate), the following Form shall be inserted, namely:-

"FORM L-32A

(Excise-Transit form for transfer of ENA)

(see rule 22)

 

I.         Basic Particulars:

(1)     Consignor Details:*

Within Punjab Outside Punjab

Consignor Name and Credentials*

Consignor Address*

City Postal/ Zip code

State District

(2)     Consignee Details:*

Within Punjab Outside Punjab

Consignee Name and Credentials*

Consignee Address*

City Postal/Zipcode

State District

(3)     Nature of Transaction:*

Import into Punjab Export from Punjab From Punjab to Punjab

In Transit from outside Punjab to outside Punjab

Stock Transfer

(4)     Pass or other Documents against which Extra Neutral Alcohol/Rectified Spirit/

Denatured Spirit is being Moved/transported*

Pass No/Unique Number Validity

Date of Issue

(5)     Driver Details:*

Driver Name Contact Number

(6)     Vehicle Details:*

Registration Number Make of Vehicle

6A. Quantity being carried (In BLs)-

(7)     Origin*

State District

(8)     Destination*

State District

(9)     Route within Punjab*

District

II.       Consignment Details (Extra Neutral Alcohol/Rectified Spirit/ Denatured Spirit Description):

(1)     Quantity of Extra Neutral Alcohol/Rectified Spirit/ Denatured Spirit:

I declare that the above information is true to the best of my knowledge and that I will be responsible for any deviation from the truth of these facts

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Application".