Section 4 in Punjab Liquor Prohibition Rules, 1955
4.
A licenced vendor in form Pn. 1 may import or transport brandy on the authority of a permit and a pass, as the case may be, granted by the Collector. A person or a medical practitioner holding permits in forms Pn. 3 and Pn. 5, respectively, shall obtain his supplies from the licencee.
