Section 1(b) in Punjab Intoxicants Licence and Sales Orders, 1956
(b)[ a permit in Form L-50 for possession upto 24 Quarts of IMFL of 750 millilitres including brandy and imported liquor (i.e. upto 18 litres in any size, 48 bottles of beer of 650 millilitres (i.e. upto 31.2 litres in any size) and 24 bottles of wine of 750 millilitres (i.e. upto 18 litres in any size), will be issued on permit fee of Rs. 500/- for one year by the Assistant Excise and Taxation Commissioner incharge of the district and permit for life time will be granted one payment of lump sum permit fee of Rs. 5,000/- with the approval of the Collector, for consumption by the permit holder for his guests or the members of his family. However, for grant of annual and lifetime license in Form L-50, two passport size photographs of the applicant would be required to be submitted alongwith the application. One photograph shall be pasted on the permit and the other shall be retained in the office of the Assistant Excise and Taxation Commissioner, Incharge of the district for record. In case of holders of L-50 for lifetime as on 31st March, 2004, the enhancement of possession limit shall be allowed after the payment of the differential amount between Rs. 5,000/- and the amount already paid before the grant of the previous permit in Form L-50 for lifetime.] [Substituted vide Punjab Government Notification No. GSR 27/P.A. 1/14/Sections 5, 24 and 58/Amd. (30)/2004.](bb)[ A special permit for the purchase, transport and possession of Imported Foreign Liquor and Indian Made Foreign Liquor in any quantity shall be issued in Form L-50A for a specified period, not exceeding 24 hours on payment of the following permit fee :-
