Section 22(g) in Punjab Liquor Permit and Pass Rules, 1932
(g)[ A permit in form L. 42-D for purchase, transport, possession and storage of ethanol denatured for admixtures with petrol of automobiles fuel purposes by the oil companies, such permit shall be granted by the Collector on furnishing of security amount as fixed from time to time, to secure the proper use of such spirit] [Substituted by Haryana Notification No. S.O.123/P.A.1/14/Sections 18, 34 and 59/2003. dated 13.10.2003.]
