Section 5 in Punjab Restaurant (Consumption of Liquor) Rules, 1955
5.
Subject to the other provisions of the rules and subject to the conditions specified therein, a licence in Form L-52 may be granted by the Collector concerned for a period of one year from 1st April to 31st March on payment of fixed fee of -[[(i) Six thousand rupees per annum in rural areas and thirty thousand rupees per annum in urban areas in respect of any premises, specified in the license and are attached to retail country liquor vend.] [Substituted by Legislative Supplement Part III dated 22.3.1991.]][[(ii) forty thousand rupees per annum in the areas falling within the jurisdiction of Municipal corporations, twenty five thousand rupees per annum in other urban areas and eight thousand rupees per annum in rural areas in respect of any premises, specified in the license and are attached to a retail foreign liquor vend.] [Substituted Punjab Government Notification No. GSR32/PA1/14/Section 24 and 59/Amd(43)/2000 dated 1.4.2000.]Provided that the premises attached to L-2 and L-14A vends, shall pay the fee as prescribed in clause (ii)]
