(14)Liquor. - "Liquor" means intoxicating liquor and includes [Lahan and] [Added by Punjab Act 36 of 1973.] all liquid consisting of or containing alcohol; also any substances which the State Government may by notification declare to be liquor for the purposes of this Act.[(14-a) "liquor vends" shall mean retail shops that are licensed to sell liquor and shall not include any hotels, clubs or restaurants or any notified place;] [Inserted by Punjab Act No. 10 of 2017, dated 13.7.2017.]
