Section 38(14A) in The Punjab Liquor Licence Rules, 1956
(14A)[ L12-CC- An additional license for the retail vend of foreign liquor including Beer, Wine and Ready to Drink beverages at a club or in the lawns attached to that club.(a)The license fee for this license shall be one third of the fee for the full license;(b)The licensee shall be authorized to sell foreign liquor at the club for its members, their guests and persons participating in the program/function with a fee of Rs.10,000 per day ; and(c)The licensee shall not sell liquor to the students of all ages and other persons below twenty five years of age even if they are members of the club.]
