Section 9 in Punjab Restaurant (Consumption of Liquor) Rules, 1955
9.
[Licenced premises] [Legislative Supplement Part III dated 1.4.82] shall at all times be open to inspection by all excise officers of and above the rank of excise officers of the second class.[Form L-52] [Legislative Supplement Part III dated 1.4.82](See rule 5)A licence for consumption of country liquor or foreign liquor in a restaurant situated in an area to which the Punjab Restaurant (Consumption of Liquor) Rules, 1965, extend.Registered No. .....................Subject to the Punjab Restaurant (Consumption of Liquor) Rules, 1955 and to the following special conditions, this licence is granted to........................son of shri...............resident of ....................Police Station....................in the district of..................permitting him to allow consumption of country liquor/foreign liquor (cancel the one not applicable) at the ....................restaurant, situated....................(mention here the house No. bazar, road or locality) as bounded under :-East...................South..................West...................North..................for the period from the ...................to the.............Special Conditions
