Section 38(7) in The Punjab Liquor Licence Rules, 1956
(7)A licence in form L.7 for the retail vend of foreign liquor in a railway dining car. - (a) The licensee is authorised to sell foreign liquor retail for consumption on a dining car attached to a railway train running in Punjab. He shall sell only-(i)to passengers by that train;(ii)under rules issued by the railway administration to persons employed in railway service.(b)The licensee shall maintain accounts of receipts and sales in form L.23 and shall at the end of each month prepare and submit to the Excise Inspector a monthly true abstract of receipts and sales in form M.66.
