Section 38(6) in The Punjab Liquor Licence Rules, 1956
(6)Licence in form L-6 for the retail vend of foreign liquor in a railway refreshment room for "on" consumption. - (a) The licensee shall only sell foreign liquor retail for consumption on the premises to bona fide passengers and other persons served with eatables these premises meaning within the limits of the railway station.(b)The licensee shall not sell liquor to persons employed on railway service, except under rules issued by the railway administration.(c)The licensee shall maintain accounts of receipts and sales in form L.23 and shall at the end of each month prepare and submit to the Excise Inspector a monthly true abstract of receipts and sales in form M 66.
