Section 23(3) in Punjab Intoxicating Spirituous Preparations Import, Export Transport, Possession and Sale Rules, 1952
(3)On the termination or the cancellation of the licence, the licencee shall surrender the licence, stock and account books to the competent authority. The Deputy Excise and Taxation Commissioner may direct any licence to whom the stock is transferred to pay such price of the stock, as he may deem fit, after enquiry. The stock unfit for human consumption shall be liable to destruction at the cost of the licencee whose licence is terminated or cancelled.
