Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Punjab - Subsection

Section 40(19) in The Punjab Liquor Licence Rules, 1956

(19)A licence in form L. 17 for the vend of denatured spirit. - (a) The licensee shall not, without the special sanction of the Excise Commissioner, have in his possession at any one time denatured spirit in a quantity in excess of 2,000 litres.
(b)The licensee may sell quantities greater than one gallon, by wholesale only to persons licensed to sell denatured spirits or to persons holding a permit authorising them to purchase quantities greater than one gallon.
(c)The licensee before selling any denatured spirits by retail shall use all reasonable diligence to ascertain the quantity already in purchaser's possession and shall not at one time sell to him more than one gallon, or such smaller quantity as, together with what is or in, good faith is believed to be in the buyer's possession, will amount to one gallon.
(d)The licensee shall keep separate accounts of sales by wholesale or by retail in form L.31 and shall at the end of each month prepare and submit to the Excise Inspector a monthly true abstract of receipts and sales in form M.71.
(e)The licensee shall not sell denatured spirit of a less strength than 50 degrees over proof.
(f)The licensee shall, in accordance as he may be permitted by the Excise Commissioner, obtain supplies from one or more of the sources, and subject to the condition, if any, imposed by him, procure his supplies of denatured spirit either from a bonded warehouse set up or approved by the Government, or by direct import from overseas or by purchase from other vendors licensed to sell denatured spirit or by removal from licensed distilleries after obtaining the permit and pass required under the rule applicable to such removals.
(g)The licensee shall not mix denatured spirits with other spirits.
(h)The licensee shall constantly exhibit a signboard at his place of vend bearing his name and the words "licensed vendor or denatured spirits."
(i)The licensee shall sell denatured spirit (wholesale) and retail sale at such rate as may from time to time be fixed by the Excise Commissioner, Punjab and endorsed on the licence.
(j)All bottles, jars, drums or casks containing denatured spirit shall bear a label, printed in red and containing skull and cross bones with a wearing 'not to be taken internally' in Hindi, Gurmukhi. The word 'wine' must in no circumstances appear on such labels. Before bringing any labels into use the licensee shall submit exact copies of them in triplicate to the[Excise Officer incharge of District] [Legislative Supplement Part III dated 7.2.78.] who shall forward them to the Collector for his approval. The licensee shall retain one copy of the approved label in his office and return two copies to the[Excise Officer in charge of the District] [Legislative Supplement Part III dated 7.2.78.]. The licensee shall comply with such instructions as the Collector/Excise Commissioner may issue regarding any label.
[(19-A) A license in Form L-17A for the wholesale vend of denatured spirit.
(a)The licensee may keep the stock of denatured spirit in tanks or drums or casks or any other containers.
(b)The licensee shall keep separate accounts of sales in Form L-31 and shall at the end of each month, prepare and submit to the Excise Inspector, a monthly true abstract of receipts and sales of denatured spirit in Form M-71.
(c)The licensee shall not sell denatured spirit of a less strength than 50 degrees over proof.
(d)The licensees shall, in accordance as he may be permitted by the Excise Commissioner, obtain supplies from one or more of the sources; and subject to the condition, if any, imposed by him, procure his supplies of denatured spirit either from a bonded warehouse set up or approved by the Government, or by direct import from overseas or from other States or Union Territories or by purchase from other vendors licensed to sell denatured spirit or by removal from licensed distilleries after obtaining the permit and pass required under the rules applicable to such removals.
(e)the licensee shall not mix denatured spirit with any other spirits.
(f)The licensee shall constantly exhibit a signboard at his place of vend, bearing his name and the words "Licensed wholesale vendor of denatured spirit."
(g)The licensee shall sell denatured spirit at such rate, as may from time to time, be fixed by the Excise Commissioner, Punjab.
(h)[ All tanks, drums or casks containing denatured spirit shall bear a label, printed in red and containing skull and cross bones with a warming "Not to be taken internally" in Hindi and Gurmukhi. Before bringing any labels into use, the licensee shall submit exact copies of them in triplicate to the Excise Officer, Incharge of the District, who shall forward them to the Collector for his approval. The licensee shall retain one copy of the approved lable in his office and return two copies to the Excise Officer, in charge of the District. The licensee shall comply with such instructions as the Collector or Excise Commissioner or Collector, may issue regarding any label.] [Added by Punjab Notification No.G.S.R.11/P.A.1/1914/Section 58/Amd(110)/2005. dated 17.3.2005.]
(i)[ Not more than two such licenses shall be opened in one district. However, the Excise Commissioner may, with the approval of the Government, open one more L-17A vend in those districts which have the feasibility and potential".] [Clause (i) and froms added by Punjab Government Notfication No. G.S.R.7/PA1/14/Section 59/Amd.(112)/2006. dated 24.3.2006.]
[Department of Excise and Taxation Department, Punjab [Substituted by Notification No. G.S.R. 14/P.A.1/1914/S. 59/Amd. (125)/2014, dated 21.3.2014 (w.e.f. 2.4.1956).]](See rule 36)Application For the allotment of retail sale licensee of Punjab Medium Liquor (L-14A) and Indian Made ForeignLiquor (L-2)Application Form
Unique Reference No. ______________________   paste your recentpassport sizephotograph  
Name of the Applicant  
Father's name  
Address of the Aplicant  
PAN No. (Non Mandatory)  
Date of Birth  
Name of the District for which applicant isapplying  
Name of the Licensing Unit/Group/Zone for whichapplicant is applying  
Code of the Licensing Unit/Group/Zone for whichapplicant is applying  
Application Monet Licensing Unit/Group/Zone.  
Dated:_____________________________ Signature Contact No._________________________
Receipt  
Unique reference No. _______________  
Name of the Applicant  
Father's name  
Address  
Name of the District for which applicant isapplying  
Name of the Licensing Unit/Group/Zone for whichapplicant is applying  
Code of the Licensing Unit/Group/Zone for whichapplicant is applying  
Application Money  
  Signature of ETO