Section 14 in Punjab Intoxicating Spirituous Preparations Import, Export Transport, Possession and Sale Rules, 1952
14.
The Deputy Excise and Taxation Commissioner, or any other officer, authorised by him in this behalf, may grant a license in form I. S. P. 1, to any person or firm holding a license under the Drugs Control Act, as a qualified or approved person or having in his employ such a person.
