Section 5 in The Punjab Liquor Licence Rules, 1956
5.
When a licence is granted to a Company or Society or Hindu undivided family or Government department referred to in clause (b), (c), (e) and (f) of rule 4, it must show the name of an individual as agent acting on behalf of the licensee, who is amendable in full to the Criminal Courts in India. On the application of the Company or Society of Hindu undivided family or the Government Department, the representative licensee may be changed by the authority competent to grant the licence.
