Section 38(14B) in The Punjab Liquor Licence Rules, 1956
(14B)[ A license in Form L-12E for the retail vend of foreign liquor including beer and wine at Farm Tourism Resorts covered under farm Tourism Resorts covered under farm Tourism Scheme of the Government of Punjab Department of Tourism for consumption on the premises.(i)The license shall be renewable by the Collector.(ii)The licensee will serve liquor to the guests only.(iii)The licensee should be registered with the department of Tourism, Punjab.(iv)The licensee shall purchase liquor only from L-2 licensee of the District.(v)The purchase and possession of liquor by the licensee shall not exceed the following quantities at a time:-(a)12 Quarts of IMFL of 750ML including brandy and imported liquor (i.e. upto 9 litres in any size);(b)24 bottles of Beer of 650 ml (i.e. upto 15.6 litres in any size);and(c)12 bottles of Beer of 750 ml (i.e. upto 9 litres in any size)][(15) A licensee holding a license in form L-13 for the wholesale vend of country spirit shall fulfill the following conditions, namely :. - ] [Substituted by Punjab Government Notfication No. G.S.R.7/PA1/14/Section 59/Amd.(112)/2006. dated 24.3.2006.] (a) The distilleries shall be required to make arrangement for opening and operating wholesale vend of PML (L-13) in every district headquarter of the State of Punjab to maintain regular and ready supply of PML to the retail vends (L-14A).(b)The supplies to the retail vends of PML (L-14A) shall be made from the wholesale vends of PML (L-13) located in the district, on the basis of permits or passes issued by the respective AETC.(c)The stock of PML brought to the wholesale vend shall be duty paid.(d)The wholesale vends of PML (L-13) shall maintain adequate stock of PML.(e)The annual license fee for the wholesale vends of PML (L-13) shall be [rupees fifty thousand] [Substituted 'rupees twenty seven thousand and five hundred' by Notification No. G.S.R.06/P.A.1/1914/S.59/Amd.(133)/2017, dated 28.3.2017 (w.e.f. 2.4.1956).] per district. For this purpose the revenue district shall be treated as an unit comprising of one or more Excise districts.(f)The distilleries shall be required to deposit a security amount of [Rupees twenty five thousand] [Substituted 'Rupees twenty thousand' by Notification No. G.S.R. 13/P.A. 1/1914/S.59/Amd. (123)/2012, dated 26.3.2012 (w.e.f. 2.4.1956).] per L-13 vend per district, in the form of bank draft in the name of Excise Commissioner, Punjab, for the performancee of contract of supply of liquor to L-14A licensees.(g)[ The licenses for the wholesale vend of the PML in Form (L-13) shall be granted by the Collector; and] [Substituted by Notification No. G.S.R. 12/P.A. 1/14/S.59/Amd. (115)/2007, dated 24.4.2007 (w.e.f. 2.4.1956).](h)On making any sale under his license the licensee shall apply to the Deputy Excise and Taxation Commissioner or other officer empowered in this behalf to prepare a pass in the prescribed form to cover the transport of the spirit to its place of destination and shall not despatch any spirit till a pass covering such transport has been duly issued. In the event of the licensee being himself authorized to issue such passes for the transport of liquor out of the district, he shall immediately send a copy of the same to the Excise Inspector of the excise circle of the district of destination and in case of transport within the district, to the Excise Inspector of the excise circle.(i)The licensee shall sell country spirit at such rates as may from time to time be fixed by the Excise Commissioner, Punjab, and endorsed on the license.(j)The licensee shall be allowed wastage allowance, for the wastage of PML of any kind and type including Rum or Gin or Whisky of sixty-five degree or seventy five decree proof strength due to breakage or leakage in transit of bottles and pouches containing such liquor from the premises of any distillery in Punjab to the premises of licensee up to one fourth per cent of the quantity despatched. The breakage shall be allowed automatically without applying for the same.(k)The licensee shall maintain accounts receipts and sales in form L-25 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-67.(l)The licensee shall issue in respect of each transaction of sale a cash memorandum in the following form M-66-B and shall preserve a carbon copy of such cash.(m)[ No retail sale of Punjab Medium Liquor shall be allowed from L-13 outlet of the distillery. [Inserted by Notification No. G.S.R. 17/P.A. 1/1914/S.59/Amd. (124)/2013, dated 22.3.2013 (w.e.f. 2.4.1956).](n)The Excise officials shall conduct periodical inspections to ensure necessary compliance of the conditions of the license in letter and spirit. Any misuse of the license shall entail severe action against the distillery as per the Excise Act/Rules. This may also entail withdrawal of quota allocated to that distillery for that year.](o)[ The L-13 licensee shall not violate the conditions of the license. For any violation of Excise Laws or Rules, the L-13 vend shall immediately be closed, for one month on the first offence or Rs 5.00 Lac as penalty or both and for three months on the second offence or Rs 10.00 Lac as penalty or both. On the third offence the license L-13 shall be cancelled and in extreme conditions, the Competent Authority may revoke this license by giving reasons to be recorded in writing on deposit of penalty of atleast Rs. 25 Lac.] [Added by Notification No. G.S.R.19/P.A.1/1914/S.59/Amd.(127)/2016, dated 23.3.2016 (w.e.f. 2.4.1956).](p)[ Licensee shall install CCTV Camera on the premises. The expenditure on thisaccount shall be borne by the licensee.] [Added by Notification No. G.S.R.06/P.A.1/1914/S.59/Amd.(133)/2017, dated 28.3.2017 (w.e.f. 2.4.1956).]
