Section 2 in The Punjab Liquor Licence Rules, 1956
2.
The authority given by these rules to grant and renew licences is in each case, subject to the restrictions contained in the Punjab Intoxicants Licence and Sale Orders as to the localities in which licences may be granted and the number of licences which may be granted in any local are and to such reservations from the general superintendence of the Financial Commissioner as the State Government shall notify under section 8 of the Punjab Excise Act.
