Section 38(5B) in The Punjab Liquor Licence Rules, 1956
(5B)[. A licence in Form L-5B, for the retail vend of [draught beer, wine and ready to drink beverages] [Punjab Legislative Suppliment Part III dated 27.3.1992.]] [Inserted by Notification No. G.S.R. 13/P.A. 1/1914/S.59/Amd. (123)/2012, dated 26.3.2012 (w.e.f. 2.4.1956).] in bar-(a)the licensee shall sell [draught beer, wine 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 at a bar or another part of the premises specified in the license; and(b)the licensee shall maintain accounts of receipt and sales in Form L- 23 and shall at the end of each month, prepare and submit within seven days of the following month to the Excise Inspector a monthly true abstract of receipts and sales in form M-66.Explanation. - For the purpose of this condition, the term "draught beer" shall mean beer sold in retail by a licensee holding a license in L-5B for consumption on the premises by the glass.
