Section 11 in The Punjab Chemical Works Rules, 1933
11.
Each application for the grant of a license in Form M.C. 12 shall include a list of spirituous preparations of which the manufacture is proposed before submitting such list to the Collector the applicant shall get it approved and certified by the Inspector-General of Civil Hospitals, Punjab. The list will be divided under the following :-(a)Medicinal preparations,(b)Toilet preparation,(c)Non-medicinal essences,(d)Perfumed spirit, and(e)Miscellaneous if necessary.The Excise and Taxation Commissioner, Punjab reserves the right to exclude any preparations from one head to another.
