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[Cites 0, Cited by 0] [Section 38(14B)] [Section 38] [Entire Act]

State of Punjab - Subsection

Section 38(14B)(n) in The Punjab Liquor Licence Rules, 1956

(n)The Excise officials shall conduct periodical inspections to ensure necessary compliance of the conditions of the license in letter and spirit. Any misuse of the license shall entail severe action against the distillery as per the Excise Act/Rules. This may also entail withdrawal of quota allocated to that distillery for that year.]