Section 9 in Haryana Restaurant (Consumption of Liquor) Rules, 1988
9. Repeal and savings.
- The Punjab Restaurant (Consumption of Liquor) Rules, 1955, as applicable to Haryana, are hereby repealed :Provided that anything, done or any action taken under the rules so repealed shall if not inconsistent with the provisions of these rules, be deemed to have been done or taken under the corresponding provisions of these rules.Form L-52[See rule 5]A license for Consumption of/*Country/*Foreign liquor in a restaurant situated in a town/locality to which the Haryana Restaurant (Consumption of Liquor) Rules, 1988 extend. Registered number.Subject to the provisions of the Punjab Excise Act, 1914, and the Haryana Restaurant (Consumption of Liquor) Rules, 1988, and to the following special conditions this license is granted to *Shri ________________ Son of Shri_________________ resident of ______________aged_________OR*M/s_________________a firm consisting of following persons :-
