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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Punjab - Subsection

Section 40(22) in The Punjab Liquor Licence Rules, 1956

(22)A licence for the retail vend of country fermented liquor in form L.20B. - (a) A licensee is authorised to manufacture country fermented liquor for sale on the licensed premises. He shall not sell country fermented liquor prepared elsewhere.
(b)Such country fermented liquor shall be prepared from grain only. No gur or molasses made from sugarcane shall be used in its preparation.
(c)The licensee is authorised to sell country fermented liquor for consumption on or off the premises.
(d)The licensee shall not sell more than 4 bottles each of the capacity of 750 millilitres of country fermented liquor to any one person at anyone time.
(e)The licensee shall keep correct daily accounts of sale of country fermented liquor in form L.27 and shall at the end of each month prepare and submit to the Excise Inspector a monthly true abstract of receipts and sales.
(f)The licensee shall not have directly or indirectly, any interest in a shop for the retail vend of country spirit or foreign liquor in the same city, town or village.
(g)Country fermented liquor shall not be sold on credit.
(h)The licensee shall keep the stock of country fermented liquor in a room set apart for the purpose.
["Excise And Taxation Department, Punjab] [Forms Added vide Punjab Government Notification No. G.S.R. 24/P.A. 1/14/Sections 31, 32 and 58/Amd. (160)/2004 dated 29.3.2004.]"Excise and Taxation Department, PunjabForm LLicense for the_____________________________________________Registered under district No.__________________________________The licence authorising_______________________________ in the premises specified below and for the period from____________ to_________ is granted to_________ of_________ in the district of______________ Hours of sale _____________ Retail price fixed or maximum________________The licence is granted subject to the provisions of the Punjab Liquor Licence Rules and the supplementary conditions below, and subject to the payment of Rs._____________ on account of licence fee.Financial Commissioner Punjab_________________________CollectorDescription of licenced premises :-Supplementary conditions :-Note :- This Form is to be used for all liquor licences except those in Forms L-12-D, L-20-C and L-20-D, for which special Forms have been prescribed. This Form will be issued with a copy of the Punjab Liquor License Rule attached.Endorsement of renewal.This licence is hereby renewed on the conditions hereinbefore stated for the period and subject to the fee stated below :-Period Fee.Financial Commissioner____________________CollectorList of authorised agents or salesmen
Name Father's name Age Residence
Miscellaneous endorsements.    
[Form L-1B] [Added by Punjab Notification No.G.S.R.11/P.A.1/1914/Section 58/Amd(110)/2005. dated 17.3.2005.](See Rule 1 of the Punjab Liquor License Rules, 1956)Sanctioned by the Excise and Taxation Commissioner, Punjab, Patiala vide memorandum No. ____________, dated _______________.License for the wholesale and retail vend of imported foreign liquor to the trade only.Registration No. in the District _______________.This license authorizing the wholesale and retail sale of imported foreign liquor to the trade only in the premises situated at _____ for the period from ____ to _____ is granted in favour of M/s. ______.Hours of Sales : As per Rule 37(9) of the Punjab Liquor License Rules, 1956The license is granted subject to the provisions of the Punjab Excise Act, 1914 (Punjab Act 1 of 1914), Punjab Liquor License Rules, 1956, and all other relevant rules and instructions and the supplementary conditions given below, subject however, to the payment of prescribed license fee and security.Place : Collector-Cum-Deputy Excise and Taxation Commissioner,Dated : _______________ Division _______________.Description of the licensed premises
EAST
WEST
NORTH
SOUTH
(Approved separately)Supplementary Conditions :