(1)No [Juristic] [Added by Haryana Notification No. S.O.139/P.A.1/1914/S.59/2003 dated 25.11.2003.] person holding a license for a distillery may hold any licence under these rules except,-(a)a license in form L-1 for the vend of foreign liquor by wholesale;(b)a license in form L-13 for the wholesale vend of country spirit;(c)a license in form L-17 for the wholesale vend of denatured spirit;(d)a license in form L-19 for the wholesale vend rectified of spirit;(2)No person holding a license for a brewery shall hold any license under these rules, except a licenses in form L-1 and L-10.
