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State of Punjab - Section

Section 2 in Punjab Intoxicants Licence and Sales Orders, 1956

2.

Licences for the vend by wholesale and retail of any intoxicant may only be given for a period of one year from 1st April to the 31st of March following provided that :-
(a)a licence may be given from any date to the 31st march, following :-
(b)the Financial Commissioner may sanction shorter periods for such licences or classes of licences as he thinks fit;
(c)the Financial Commissioner may by general or special order direct that any licence or class of licences of which the fees are not fixed by the auction or tender shall be granted for any period upto three years;
(d)temporary licences may be given to provide for the sale of liquor on such special occasions as the Financial Commissioner may with the approval of the State Government determine;
(e)licences for the vend by whole sale and sale of any intoxicant in Lahaul and Spiti district may be given for a period of one year from the 1st of July to the 30th of June following.
(f)[ The Financial Commissioner may, by order, direct that subject to such conditions and limitation as may be mentioned in such order, the period of any class of licenses shall be extended for a period not exceeding one month at a time.] [Added by Punjab Notification No. G.S.R. 32/P.A. 1/14/Section 58/Amd(2)/2004. dated 29.4.2004.]
(g)[ consequent upon the extension of period of any class of licenses, as envisaged under clause (f), the licensee shall be required to pay the appropriate license fee for the extended period :
Provided that if such a licensee is not willing to extend his period of license, then in such a situation, the Collector may negotiate for the grant of license for the extended period by inviting applications in such form as may be specified by him :[Provided further that if more than one applications are received for a particular class of licenses, then the Collector may decide the matter by draw of lot.] [Added by Punjab Notification No. No. G.S.R. 1/P.A.1/14/Sections 5, 24 and 58/Amd. (33)/2007 dated 29.3.2007.]