Section 27(3) in The Punjab Liquor Licence Rules, 1956
(3)Any person who is granted a licence in form L-17 or whose licence in form L-17 is renewed shall furnish a security in cash or in the form of saving certificates [or in the shape of a bank guarantee of a Scheduled Bank] [Legislative Supplement Part III dated 13.3.79.] duly pledged in favour of the Collector within seven days of such grant or renewal, at the following rates :-(i)For licence with possession limit not exceeding 500 bulk litres at a time., Rs. 2000/-(ii)For a licence with possession limit exceeding 500 litres at a time, Rs. 3,000/-
