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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Punjab - Subsection

Section 38(3) in The Punjab Liquor Licence Rules, 1956

(3)A licence in form L-3 for the retail vend of [foreign liquor including beer, wine and ready to drink beverages in a hotel [Substituted vide Punjab Government Notification No. G.S.R. 24/P.A. 1/14/Sections 31, 32 and 58/Amd. (160)/2004 dated 29.3.2004.]] [Substituted by Notification No. G.S.R.19/P.A.1/1914/S.59/Amd.(127)/2016, dated 23.3.2016 (w.e.f. 2.4.1956).] for "on" consumption. -
(a)[ The licensee shall sell foreign liquor including beer, wine and ready to drink beverages in retail for consumption on the premises only to residents in his hotel;] [Substituted vide Punjab Government Notification No. G.S.R. 24/P.A. 1/14/Sections 31, 32 and 58/Amd. (160)/2004 dated 29.3.2004.]
(b The licensee shall not set up or maintain on the licensed premises any bar without taking out a separate bar licence.
(c)The licensee shall maintain accounts of receipts and sales in form L-23 and shall at the end of each month prepare and submit to the Excise Inspector a monthly true abstract of receipts and sales in form M-66.
[(3A)] [Vide Punjab Government Legislative Suppliment Part III dated 17.3.1982.] A licence in form L-3A for [retail vend of [beer, wine and ready to drink beverages in a hotel.] [Substituted vide Punjab Government Notification No. G.S.R. 24/P.A. 1/14/Sections 31, 32 and 58/Amd. (160)/2004 dated 29.3.2004.]
(a)[ The licensee shall sell beer, wine and ready to drink beverages in retail for consumption on the premises only to residents in his hotel.] [Substituted vide Punjab Government Notification No. G.S.R. 24/P.A. 1/14/Sections 31, 32 and 58/Amd. (160)/2004 dated 29.3.2004.]
(b)the licensee shall not set up or maintain on his licensed premises any bar without taking out a separate bar licence ;
(c)the licensee shall maintain accounts of receipts and sales in form L- 23 and shall at the end of each month prepare and submit to the Excise Inspector, a monthly true abstract of receipts and sale in form M-66.
(d)this license shall not be run on premises used as hotel or restaurant or both or at places providing eatables].