Section 4 in The Punjab Liquor Licence Rules, 1956
4.
A licence may only be granted to -(a)an individual;(b)a body incorporated under the Indian Companies Act;(c)a society registered under the Punjab Co-operative Societies Act, 1961 (Punjab Act No. 25 of 1961);(d)a partnership of firm(e)Hindu undivided family.(f)Government Department[-]
