Section 35(1) in The Punjab Liquor Licence Rules, 1956
(1)Minimum guaranteed revenue. - The Minimum Guaranteed Revenue, shall include the fixed license fee, the Excise duty leviable on the Minimum Guaranteed quota (at L-14A, L-2, L-13 and L-1 stage) and Special License Fee. The following licenses may be granted on minimum guaranteed revenue by inviting applications for a Licensing Unit/group/zone, namely:-(i)A license in Form L-2, for the wholesale and retail sale of foreign liquor, for consumption, off the premises; and(ii)A license in Form L-14A for retail sale of country liquor (also called the Punjab Medium Liquor), for consumption, off the premises.
