Section 38(10A) in The Punjab Liquor Licence Rules, 1956
(10A)[] [Punjab Legislative Supplement Part III dated 12.3.76.] A licence in form 10-A for retail vend of beer containing alcoholic contents [exceeding 3.25 per cent but not exceeding 8.25 per cent.] [Legislative Supplement Part III dated 17.3.82.](a)[ the licensee shall not sell] [Legislative Supplement Part III dated 30.9.80.] [-] [Legislative Supplement Part III dated 17.3.82.] beer for consumption on the premises ; and(b)the licensee shall not store or sell beer on the premises other than those licensed in Form L-14A ;(bb)[ The licensee shall obtain his supplies of beer from any L-1 or L-13A licensee in the State] [Legislative Supplement Part III dated 17.3.82.].[-] [Legislative Supplement Part III dated 17.3.82.](c)[ with the determination of a licence in Form L-14A, the licence in Form L-10A shall stand determined simultaneously.] [Legislative Supplement Part III dated 12.3.76.](d)the licensee shall maintain accounts of receipts and sales in Form L- 22 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.66].
