Section 3(i) in Punjab Liquor Prohibition Rules, 1955
(i)Any person on application may obtain brandy up to sixty millilitres on the authority of a permit in Form Pn. 3 granted by the Collector for his bona fide household medicinal use. A person may also obtain brandy in a similar manner up to one hundred and twenty millilitres on the production of a medical certificate in form Pn. 4 issued by a registered medical practitioner.
