Section 35(2) in The Punjab Distillery Rules, 1932
(2)Failure to maintain the prescribed minimum efficiency and recovery of alcohol shall render the distillery to cancellation of license and forfeiture of security in addition any other penalty imposed under the Punjab Excise Act.] [Substituted vide Notification No. G.S.R. 95/P.A. 1/14/Ss. 21 and 59/95, dated 24.1.1995.]
