Section 17 in Punjab Intoxicating Spirituous Preparations Import, Export Transport, Possession and Sale Rules, 1952
17.
The Deputy Excise and Taxation Commissioner is competent to grant a license for the possession and sale of each kind of intoxicating spirituous preparation not exceeding in aggregate 25 litres in a year. The Excise and Taxation Commissioner, Punjab is competent to grant a license for the possession and sale of intoxicating spirituous preparations or any class of such preparations in any quantity whatever.
