Section 27(2) in The Punjab Liquor Licence Rules, 1956
(2)The assessment shall be based on the following scale :-Rs. 1000/- per bulk litre.The fixed fee is payable in advance and the assessed fee shall be recovered at the time of issue of the permit in form L-32.Provided that no assessment fee shall be charged on the quantity of denatured spirit, on which such fee has already been recovered in Punjab.
