Section 35B(11) in The Punjab Liquor Licence Rules, 1956
(11)[ The complete record of the applications submitted for grant of license, shall be maintained in a register, duly page-marked, and attested by the AETC, incharge of the district containing the following information, namely :-(a)serial Number;(b)application Number;(c)Father's name;(d)name and code of group applied for;(e)unique reference number, of the application; and(f)amount of application money.]
