Section 35B(4) in The Punjab Liquor Licence Rules, 1956
(4)Each application received by various authorized branches of the banks and office of the Assistant Excise and Taxation Commissioner shall be assigned a unique number. The receipt of each application to be given to the applicant and the slip of draw of lots shall carry the same unique number, as assigned to the application.] [Substituted by Notification No. G.S.R. 14/P.A.1/1914/S. 59/Amd. (125)/2014, dated 21.3.2014 (w.e.f. 2.4.1956).]
