Section 22A in Punjab Liquor Permit and Pass Rules, 1932
22A.
[(1) Permit in form L-50 for possession upto 24 Quarts of IMFL of 750 mili litres including brandy and imported liquor (i.e. upto 18 litres in any size), 48 bottles of beer of 650 mili litres (i.e. upto 31.2 litres in any size) and 24 bottles of wine of 750 mili litres (i.e. upto 18 liters in any size), will be issued on permit fee of Rs. 500 for one year by the Assistant Excise and Taxation Commissioner incharge of the district and permit for life time will be granted on payment of lumpsum permit fee of Rs. 5,000 with the approval of the Collector, for consumption by the permit holder himself or for his guests of annual and lifetime license in form L-50, two passport size photographs of the applicant would be required to be submitted alongwith the application. One photograph shall be pasted on the permit and the other shall be retained in the office of the Assistant Excise and Taxation Commissioner, incharge of the district for record. In case of holders of L-50 for lifetime as on 31st March, 2004, the enhancement of possession limit shall be allowed after the payment of the differential amount between Rs. 5,000 and the amount already paid before the grant of the previous permit in form L-50 for lifetime.] [Substituted by Punjab Notification No. G.S.R. 25/P.A. 1/14/Sections 34 and 59/Amd. 22/2004. Dated 29.3.2004.]Provided that. -(i)the permit holder may substitute six bottles each of the capacity of 757 millilitres of beer or six bottles each of the capacity of 757 millilitres of cider for every bottle of the capacity of 757 millilitres of foreign liquor;(ii)the foreign tourists, having in there possession, letters of introduction from the Traffic Advisory Committee, shall on application, be issued the above mentioned permit in Form L. 50, free of charge, for the purchase, transport and possession of foreign liquor;(iii)a liquor permit issued to any foreign tourist by visa issuing officers of Indian Missions Overseas or the Director or Assistant Director of the Government of India Tourist Office in Bombay, Calcutta, New Delhi or Madras shall be valid through the State of Punjab.(2)A register in Form L. 51 showing the particulars of such permit holders shall be maintained in all District Excise and Taxation Offices.(3)The permit shall not be transferable.(4)Each permit, unless otherwise provided therein, shall be valid throughout Punjab up to the 31st March following but it may be withdrawn, suspended or cancelled at any time by the authority granting the permit for reason to be recorded in writing.(5)The permit shall be renewable by the Excise and Taxation Officer incharge of the district, for one year at a time on payment of fees prescribed in sub- rule (1) above.(6)In case of its non-renewal, the permit shall be delivered to the Excise and Taxation Office-in-charge of the District who shall cancel it in red ink with his full signature and seal of office.
