Section 38(5A) in The Punjab Liquor Licence Rules, 1956
(5A)[ A licence in form L-5A for the [retail vend of [beer, winee and ready to drink beverages] [Vide Punjab Legislative Supplimen Part III dated 22.3.1977.]] [Inserted by Notification No. G.S.R. 7/P.A.1/14/S. 59/Amd. (120)/2010, dated 17.3.2010 (w.e.f. 2.4.1956).]] [Substituted by Notification No. G.S.R. 16/P.A.1/14/S. 59/Amd. (117)/2008, dated 29.2.2008 (w.e.f. 2.4.1956).]in a bar;(a)The licence shall sell [beer, winee and ready to drink beverages] [Substituted vide Punjab Government Notification No. G.S.R. 24/P.A. 1/14/Sections 31, 32 and 58/Amd. (160)/2004 dated 29.3.2004.] in retail for consumption on the premises by the glass or by opened bottles at a bar or another part of the premises specially prescribed in the licence. Such bottle must on no account be removed by customer from the premises.(b)The licensee shall maintain accounts of receipts and sales in form L-23 and shall at the end of each month prepare and submit, to the Excise Inspector a monthly true abstract of the receipts and sales in form M-66.
