Section 13 in The Punjab Liquor Licence Rules, 1956
13.
No licence under these rules except a licence for the vend of medicated wines, denatured and rectified spirit in forms L-12, L-17 and L-19, respectively, shall be combined with any licence for any dealings with any dangerous drug as defined in section 2(h) of the Dangerous Drugs Act, II of 1930, without the sanction of the Collector.
