Section 38(5C) in The Punjab Liquor Licence Rules, 1956
(5C)[ A supplementary license in form L-5C for the additional retail vend of foreign liquor including beer, wine and ready to drink beverages in a Hotel of 3-Star category or above for consumption on the premises :-(a)The licensee shall sell foreign liquor including beer, wine and ready to drink beverages in retail for consumption on his licensed premises.(b)The licensee shall not set up or maintain on his licensed premises any additional bar without obtaining a separate license.(c)The licensee shall maintain account of receipts and sales in form L-23 and shall at the end of each month prepare and submit to the Excise Inspector a monthly abstract of receipts and sales in Form M-66.
