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State of Punjab - Section

Section 1 in Punjab Intoxicants Licence and Sales Orders, 1956

1.

The limits specified below shall be the limit of retail sale of intoxications in the whole of Punjab except the prohibition area in respect of items (1), (2) and (3) :-
Name of Intoxicant Limit of retail sale
(a)(i) Foreign Liquor whether imported from abroad Two bottles
(ii) Indian Made Foreign Liquor (including Rum and Gin) Two quarts
(b) Brandy One quart.
(c) Beer Not exceeding 7.8 bulk litre in bottles or cans
Ready to drink breverages Not exceeing 1.5 litre
Provided that -
(a)the above restrictions shall not apply to -
(i)Church authorities in Punjab for sacramental purposes; and
(ii)the possession of foreign liquor by the Governor of Punjab and to that of imported liquor by the diplomatic staff of a foreign embassy located in the State of Punjab:
[Provided further that there shall not be any size restriction in respect of the bottles of imported foreign liquor.] [Added by Punjab Notification No. G.S.R. 12/P.A. 1/14/Section 5, 24 and 58/Amd(2)/2006. dated 24.3.2006.]
(b)[ a permit in Form L-50 for possession upto 24 Quarts of IMFL of 750 millilitres including brandy and imported liquor (i.e. upto 18 litres in any size, 48 bottles of beer of 650 millilitres (i.e. upto 31.2 litres in any size) and 24 bottles of wine of 750 millilitres (i.e. upto 18 litres in any size), will be issued on permit fee of Rs. 500/- for one year by the Assistant Excise and Taxation Commissioner incharge of the district and permit for life time will be granted one payment of lump sum permit fee of Rs. 5,000/- with the approval of the Collector, for consumption by the permit holder for his guests or the members of his family. However, for grant of annual and lifetime license in Form L-50, two passport size photographs of the applicant would be required to be submitted alongwith the application. One photograph shall be pasted on the permit and the other shall be retained in the office of the Assistant Excise and Taxation Commissioner, Incharge of the district for record. In case of holders of L-50 for lifetime as on 31st March, 2004, the enhancement of possession limit shall be allowed after the payment of the differential amount between Rs. 5,000/- and the amount already paid before the grant of the previous permit in Form L-50 for lifetime.] [Substituted vide Punjab Government Notification No. GSR 27/P.A. 1/14/Sections 5, 24 and 58/Amd. (30)/2004.]
(bb)[ A special permit for the purchase, transport and possession of Imported Foreign Liquor and Indian Made Foreign Liquor in any quantity shall be issued in Form L-50A for a specified period, not exceeding 24 hours on payment of the following permit fee :-
(i) Corporation cities and areas falling within 2 km. of theirouter boundaries.. Rs. 1,000
(ii) All types of Municipal Committees and areas falling within 2km. of their outer boundaries.. Rs. 500
(iii) Other areas.. Rs. 250
[A permit holder shall be allowed to purchase the liquor from any retail vend of foreign liquor in the excise circle of his area.] [Added by Punjab Notification No. G.S.R. 12/P.A. 1/14/Section 5, 24 and 58/Amd(2)/2006. dated 24.3.2006.]
(c)the foreign tourists, having in their possession letter of introduction from the Traffic Advisory Committee, shall, on application, be issued the above mentioned permit free of charge, for the purchase, transport and possession of foreign liquor, beer and cider;
(d)a liquor permit issued to any foreign tourist by visa issuing officers of Indian Missions overseas or the Director or Assistant Director of the Government of India. Tourist Officer in Bombay, Calcutta, New Delhi or Madras shall be valid throughout the State of Punjab; and
(e)a person may substitute three bottles of beer or three bottles of cider for each bottle of foreign liquor or brandy, each of the capacity of 757 milliliters.
(f)[ the Financial Commissioner may by order direct that subject to such conditions and limitations as may be nominated in such order the period of any class of licenses shall be extended for a period not exceeding one month] [Legislative Supplement Part III dated 17.3.77.]
*[(2) Punjab Medium Liquor of fifty degree or Rum or Gin orwhisky of sixty five degree or Rum or Gin of whisky of seventyfive degree Two bottles each of the capacity of 757 milliliters].
(3) Country fermented liquor Four bottles each of the capacity of 757 milliliters.
(4) Bhang or any preparation or admixture thereof. 100 grams.
(5) Rectified Spirit One bottle of the capacity of 378.5 milliliters but forbottled rectified spirit imported from overseas the limit is 455milliliters.
(6) Denatured Spirit 4.5 liters.
See Legislative Supplement Part III dated 30.3.1994 and Notification Dated 27.3.1998.Any sale of larger quantities shall be deemed to be sale by wholesale.