Section 19 in The Punjab Liquor Licence Rules, 1956
19.
A special licence in form L-12A may be granted for the retail vend of foreign liquor are required.Note. - At private or public functions at which a paid contractor sublies liquor for which he is paid, he must take out a licence in the form L-12A, whether he is paid by each consumer or not. At private functions at which no paid contractor supplies liquor on payment, no licence is required. If a recognised club at such a function supplies liquor to non-members on payment by non-members, it occupies the position of a contractor and a licence must be taken out in form L-12A.The maximum period of such licences will not, except with the special permission of the Excise Commissioner, exceed one month, i.e. from the first day of the validity of the licence to the date immediately preceding that date in the succeeding month. If a licence is granted for two or more days excluding an intervening day or days (e.g., a Sunday), no fee shall be charged for the intervening day or days.
