Section 27(4) in The Punjab Liquor Licence Rules, 1956
(4)[ (a) A license in Form L-17A for vend of wholesale denatured spirit will be granted by charging a fixed fee of rupees ten thousand per annum;(b)[ Any person who is granted a license in Form L-17A or whose license in Form L-17A is renewed, shall furnish a security of rupees five thousand in cash or in the form of saving certificates or in the shape of a bank guarantee of a Scheduled Bank duly pledged in favour of the Collector within a period of seven days of such grant or renewal.] [Subrule (4) added by Punjab Notification No.G.S.R.11/P.A.1/1914/Section 58/Amd(110)/2005. dated 17.3.2005.]
