Section 5 in Punjab Intoxicants Licence and Sales Orders, 1956
5.
No licence for the sale of liquor or drugs may be given unless either there is an ascertained demand for such liquor or drugs in the locality concerned, or it is granted to counteract the illicit supply of liquor or drugs in that locality, nor in the case of liquor licences for on consumption without the inquiry prescribed by order 8 to 15 of these orders.D - Number of Licences[6. The number of liquor vends except vends licenced in form L-2 for the whosesale and retail sale of foreign liquor to the public only and drugs shops, which may be licenced in any local area, shall be the number which the Financial Commissioner, subject to the control of State Government considers necessary. The number of L-2 vends, which may be licenced in any local area, shall be the number of such licences granted by the Collector under the rules.] [Legislative Supplement Part III dated 21.2.72.]E - Person to whom licences may not be granted
