Section 11B in Punjab Intoxicants Licence and Sales Orders, 1956
11B.
For the grant of licenses in form L-4 and L-5, there should be seating arrangement for 40 persons with covered area of more than 400 sq. ft., adequate air conditioning, uniform for all service providing and administrative staff, toilet facility. However, for the grant of these licenses at a place other than multiplexes, shopping malls and a Hotel with a minimum two star classification certificate, there should also be a minimum annual sales turnover of Rs. 30 lacs, reasonable parking facility, complete generator backup, either a triple sink unit or a commercial dish washer provided in dish washing with separate sinks for pot washing, adequate storing capacity for perishables, dry groceries, Liquor, Geyser hot water point, Adequate refrigeration in the Kitchen, Kitchen should be equipped with proper exhaust hoods and exhaust equipment :[Provided that the requirements of Orders 9, 10, 11 and 11-A and 11-B, shall not be necessary for multiplexes, shopping malls or pub licenses.] [Substituted by Punjab Notification No. G.S.R. 12/P.A. 1/14/Section 5, 24 and 58/Amd(2)/2006. dated 24.3.2006.][12. If the site of the proposed licence is near a railway station, educational institution, hospital or any large factory, mill or workshop the Collector shall ask for the opinion of the railway, educational or hospital authorities or commercial firms concerned.] [Legislative Supplement Part III dated 7.10.70.]
