Section 38(2B) in The Punjab Liquor Licence Rules, 1956
(2B)[ [Substituted by Notification No. G.S.R. 12/P.A. 1/14/S.59/Amd. (115)/2007, dated 24.4.2007 (w.e.f. 2.4.1956).] The Departmental Stores shall be allowed to sell imported foreign liquor (Bottled in Origin), bottled Beer of 300 ml, beer imported from abroad, beer in Cans of any size, wine upto 13.5% v/v and ready to drink beverages upto 200 proof strength for consumption off the premises in all the district and sub-divisional head quarters of the State against a license in form L-2B.] [Inserted by Notification No. G.S.R.06/P.A.1/1914/S.59/Amd.(133)/2017, dated 28.3.2017 (w.e.f. 2.4.1956).]
