Section 23 in Punjab Liquor Permit and Pass Rules, 1932
23.
The following procedure shall be observed before the permit in Form L. 42-B is granted by the Collector in the case of an educational institution:-(a)An application for rectified spirit required for use in research and teaching should be made by the governing body or their representative, of the University, College, or other educational institution to the [Excise Commissioner] [Legislative Supplement Part III dated 28.1.72.] through the Collector of the District in which the University, College or other educational institution is situated. In the application should be mentioned the situation of the particular University, College or Educational Institution for research or teaching, the number of laboratories therein the purpose or purposes to which the [spirit is] [Substituted 'spirit are' by Notification No. G.S.R.65/P.A.1/1914/Ss.34-59/Amd.(30)/2011 dated 30.9.2011] to be applied the bulk quantity likely to be required in the course of the years and if it amounts to 227 litres or upwards, the name or names of one or more sureties or a guarantee society to join in bond that the spirit will be used solely for the purpose required and at the place specified.(b)The [Excise Commissioner] [Legislative Supplement Part III dated 28.1.72.] will communicate his decision to the Collector who, if the application is sanctioned, will grant the permit in Form L. 42-B in favour of the representative of the educational institution concerned.(c)The spirit received at any one institution must only be used in laboratories of that nstitution and must not be distributed for used in the laboratories of any other institution or used for any other purpose than those authorised.(d)On the arrival of the spirit at the institution, the District Excise Inspector in whose jurisdiction the premises are situated should be informed and the vessels, casks, or packages, containing them are not to be opened until he is present to take account of the spirit.(e)The stock of spirit in each institution must be kept under separate lock in a special compartment under the control of a permit holder.(f)The spirit received may be distributed by the permit-holder undiluted to any of the laboratories belonging to the same institution.(g)No distribution of spirit may be made from the receiving laboratory to Laboratories of other institutions.(h)The quantity of spirit in stock at any one time must not exceed half the estimated quantity required in a year where that quantity amounts to 90 litres or upwards.
