Section 15 in Punjab Sweets (Manufacture) Rules, 1955
15.
The licensee must not-(a)prepare and issue sweets and wine containing proofs spirit exceeding 30 Percent and(b)mix any Indian wine with any foreign wine except in the course of manufacture, or(c)in the course of manufacture mix with any Indian wine any foreign wine in any quantity exceeding the proportion of the 15 litres of foreign wine to 100 litres of Indian wine or in any quantity which in case of Indian wine already mixed with foreign wine in conformity foreign wine in excess of that proportion, or(d)mix any spirit with any Indian wine except for the sole purpose of fortifying the wine.
