Section 22(c) in Punjab Liquor Permit and Pass Rules, 1932
(c)A permit in form L-42 for purchase, transport and possession of country liquor exceeding four bottles of the capacity of 750 millilitres may, on application, be granted to a person for bona fide consumption by him, the members of his family or his guests, on any special occasion by the Deputy Excise and Taxation Commissioner of the district concerned upto limit of 18 bulk litres or 24 bottles each of the capacity of 750 millilitres. Such permit shall be valid only for three days.
