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State of Punjab - Section

Section 20 in The Punjab Liquor Licence Rules, 1956

20.

The maximum number of licences for the wholesale vend of country spirit in form L-13 fixed for each district shall not be exceeded without the sanction of the Financial Commissioner.The names of the licensees shall be reported to the Excise Commissioner and a list supplied to the managers of distilleries in Punjab by the 15th April.