Section 5 in Punjab Intoxicating Spirituous Preparations Import, Export Transport, Possession and Sale Rules, 1952
5. [ [Legislative Supplement Part III dated 29.5.73.]
A medical practitioner in a managing or supervising charge of a Government Local Fund or Charitable Hospital or dispensary may import and transport such quantity of intoxicating spirituous preparations as may be specified on the indent (not exceeding its requirements for twelve months) signed by the Chief Medical Officer and in the case of Veterinary Hospital and dispensaries by the District Animal Husbandry Officer; Manager Indo-Swiss Project, Patiala, Project Officers, Intensive Cattle Development Project Amritsar, Jullunder, Ludhiana, Bhatinda and Officer Incharge State Veterinary Medical Store Ludhiana. A copy of the indent should be furnished in advance to the Deputy Excise and Taxation Commissioner concerned for record and for such action as he may deem expedient in relation to the indent in regard to the quantity to be imported or transported.]
