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[Cites 0, Cited by 0] [Section 35B] [Entire Act]

State of Punjab - Subsection

Section 35B(23) in The Punjab Liquor Licence Rules, 1956

(23)In an urban or any other area where more than one licensing Unit [or a group of licensing units] [Added by Notification No. G.S.R. 16/P.A.1/14/S. 59/Amd. (117)/2008, dated 29.2.2008 (w.e.f. 2.4.1956).] is to be allotted, all the valid applications meant for that location, shall be put into the Jar. Slips shall be drawn equal in number to the number of licensing Units [or a group of licensing units] [Added by Notification No. G.S.R. 16/P.A.1/14/S. 59/Amd. (117)/2008, dated 29.2.2008 (w.e.f. 2.4.1956).] one by one. Applicants, whose slips are selected, shall have the right for allotment of one of such Units. In addition to this, the slips for the 'allottee(s) in waiting' would also be selected in the following ratio:-
Serial No. No. of licensing units No. of allottee(s) in waiting Remarks
(i) Up to 10 Fifty per cent While calculating percentage, fraction of a number shall betaken as one number.
(ii) Beyond 10 Twenty five per cent (But not less than five)