Section 33 in The Punjab Liquor Licence Rules, 1956
33.
If a licence which has not been in force for 12 months is to be renewed, the Collector will make an approximate estimate of the sales which would probably have been made if the licence had been in force for twelve months and shall forward the estimate for the orders of the Excise Commissioner as to the fees to be assessed for the ensuing year.It there were no sales at all at any vend during twelve months the fee shall be proposed by the Collector taking into consideration the sales made during any of the previous three years, if he considers the renewal of the licence necessary. The Collector shall forward his proposals to the Excise commissioner for orders.
