Section 13 in Punjab Intoxicating Spirituous Preparations Import, Export Transport, Possession and Sale Rules, 1952
13.
The maximum quantity of intoxicating spirituous preparations, which shall be sold on the authority of a prescription granted by a registered practitioner, shall be 30 millilitres only. The sale of intoxicating spirituous preparations exceeding 30 millilitres shall be deemed to be a wholesale transaction and must be covered by a permit and a pass granted be competent authority.F - Approval, Authorisation, Licensee, Passes and Permits
