Section 35B(30) in The Punjab Liquor Licence Rules, 1956
(30)In case, at the end of the allotment proceedings, any licensing unit [or a group of licensing units] [Added by Notification No. G.S.R. 16/P.A.1/14/S. 59/Amd. (117)/2008, dated 29.2.2008 (w.e.f. 2.4.1956).] remains unallotted, the names and locations of such licensing units and the corresponding retail outlets, their annual license fee and annual quota shall be displayed prominently in the office of the concerned AETC :[Provided that licensing unit, or a group of licensing units, which may unallotted after first day of April, [2017] [Substituted by Notification No. G.S.R. 16/P.A.1/14/S. 59/Amd. (117)/2008, dated 29.2.2008 (w.e.f. 2.4.1956).], shall be allotted to the applicants, by proportioning quota of PML/IMFL and the license fee for the remaining part of the year by seeking fresh applications thereof.][Provided Further that the successful allottee or licensee, shall have the option to get the allotment of complete zone or group or licensing unit as the case may be, as a whole transferred before or after the grant of license on the following terms and conditions, namely:-(i)the successful allottee or licensee shall be required to deposit one per cent of the license fee of the said licensing unit as transfer fee;(ii)the successful allottee or licensee should not be a defaulter for causing revenue loss to the State revenue in any manner at the time of transfer of licensee;(iii)only one transfer will be allowed during the financial year;(iv)before transfer of the license of the said zone or group or licensing unit, the transfree, shall submit all the documents, prescribed under the Excise Policy or the Act or the Rules; and(v)the request made by the successful allottee or licensee, for the transfer of license, shall be subject to the approval by the Collector.]
