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State of Haryana - Section

Section 6 in Punjab Liquor Prohibition Rules, 1955

6.

A licensee shall sell brandy -
(i)to a person holding a permit in Form Pn. 3 for his bona fide household medicinal use, granted by the Collector.
(ii)to a registered medical practitioner holding a permit in form Pn. 5 for use in his practice.