Section 10 in The Punjab Liquor Licence Rules, 1956
10.
A licence is said to be renewed when it is continued after the period of its expiry to the same licensees in respect of the same premises and whenever a licence has determined by reason of surrender, cancellation or order of non-renewal or other causes, or where it is proposed to issue a licence in respect of premises or persons not previously licensed, a new licence is required; provided -(a)a new licence is not required on account of the addition of or removal of a partner on the application of all the partners of the change of a representative of a company or society;(b)a licence continued to the legal representative of a deceased licensee for the remaining period of the licensee shall not be deemed to be a new license;(c)if the premises of a licensee are changed during the period of its currency, the authority competent to grant the licence may direct that the licence may be continued for the remaining period of the term on the existing fee;(d)a licence may be transfered by the authority competent to grant it for th remainder of its currency to a new licensee.
