Section 5 in Punjab Intoxicants Licence and Sales Orders, 1956
5.
No licence for the sale of liquor or drugs may be given unless either there is an ascertained demand for such liquor or drugs in the locality concerned, or it is granted to counteract the illicit supply of liquor or drugs in that locality, nor in the case of liquor licences for on consumption without the inquiry prescribed by order 8 to 15 of these orders.D - Number of Licences
