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[Cites 0, Cited by 0] [Section 35B(38)] [Section 35B] [Entire Act]

State of Punjab - Subsection

Section 35B(38)(b) in The Punjab Liquor Licence Rules, 1956

(b)The licensee shall have the option to inter-change upto five percent of his minimum guaranteed quota of Punjab Medium Liquor to Indian Made Foreign Liquor and upto five percent (5%) of his minimum guaranteed quota of Indian Made Foreign Liquor to Punjab Medium Liquor. When this option is exercised, the duties payable shall be of the liquor which is actually lifted. The minimum guaranteed revenue of the group shall vary accordingly.