Section 3(iii) in Punjab Liquor Prohibition Rules, 1955
(iii)a medical practitioner in managing and supervising charge of a Government, Local Fund, Railway or charitable hospital or dispensary, may possess brandy not exceeding the requirements of such hospital or dispensary for twelve months on the authority of an indent signed by the Chief Medical Officer of the district in respect of Government, Local Fund or charitable hospitals and dispensaries and by the Divisional Medical Officer, Northern Railway, Delhi or Ferozepur, in case of Railway hospitals and dispensaries as the case may be.
