Section 38(10C) in The Punjab Liquor Licence Rules, 1956
(10C)[ A license in Form L-10C, for the retail vend of Beer manufactured by micro brewery or brewery pub for consumption in lounges on the premises.(a)The license shall be granted by the Collector with prior approval of the ETC.(b)The license shall be renewable by the Collector.(c)[ The licensee shall sell Beer manufactured in his micro brewery or brewery pub for consumption in lounges on the premises. He shall not be allowed to sell Beer off the premises.](d)The licensee shall maintain accounts of receipts and sales and shall submit a monthly list of such receipts and sales in Form M-66 to the Excise Inspector.(e)The licensee, shall not pack Beer in bottles, cans or pouches, for sale.]
