Section 2(g) in Punjab Liquor Prohibition Rules, 1955
(g)Medicinal and other preparations containing rectified spirit and such preparations which have been or may be declared from time to time to be liquor for the purpose of the Act whose import, export, transport, possession and sale is regulated by the Punjab Intoxicating Spirituous Preparations, Import, Export, Transport, Possession and Sale Rules, 1932.
