Section 22A(6) in Punjab Liquor Permit and Pass Rules, 1932
(6)In case of its non-renewal, the permit shall be delivered to the [Excise and Taxation Officer (Excise)] [Substituted for 'Excise and Taxation Officer Incharge' vide Haryana Government Notification No. GSR 13/PA1/14/Sections 18,34 and 59/Amd(1)/87 dated 25.2.1987.] of the District who shall cancel it in red ink with his full signature and seal of office.
