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State of Punjab - Section
Section 24 in Punjab Liquor Permit and Pass Rules, 1932
24. [ [Omitted by Notification No. G.S.R. 79/P.A.1/1914/Ss.34 and 59/Amd. (40)/2018, dated 18.10.2018 (w.e.f. 12.11.1931).]
***]| 24. [ [Rule 24 added by Punjab Notification No. G.S.R.6/P.A.1/1914/Section 34 and 59/Amd21/2004. dated 28.1.2004.]The following procedure shall be observed before the permit in Form L-42 D is granted by :-](a) An application for ethanol-Denatured with 0.2 crotonaldehyde and 4 grams Denatonium Benzoate Denatonium Saccharide per 100 litre of ethanol required for storage for admixture with petrol should be made by oil companies or their representative, to the Excise Commissioner[***] [Omitted 'through the Collector of the district in which the business premises of the oil company is located' by Notification No. G.S.R.49/P.A.1/1914/Ss.34 and 59/Amd.(29)/2011, dated 27.6.2011.]. The application should clearly indicate the complete address of the business premises, its godown, and annual requirement of ethanol.(b) The Excise Commissioner will communicate his decision to the Collector who, if the application is sanctioned, will grant the permit in Form L-42D in favour of the oil company.(c) Ethanol received at any licensed premises shall be used by the permit holding company only and shall not be sold to any other oil company or any other person.(d) On the arrival of the ethanol, the District Excise Inspector in whose jurisdiction the premises are situated shall be informed.(e) The stock of ethanol must be kept under separate lock in a special compartment/tank under the control of the permit holder. |