Section 19 in Punjab Intoxicants Licence and Sales Orders, 1956
19.
No person shall print or publish in any newspaper, book, leaflet or any other publication or otherwise display or distribute any advertisement or other matter commending or soliciting the use of any liquor or intoxicating drug such as is likely to encourage or incite any individual or class of individuals or the public generally to commit an offence under the Act or to commit a breach or evade the provisions of any rules or orders made thereunder or of the conditions of any licence, permit or pass obtained thereunder.
