Section 11 in The Punjab Liquor Licence Rules, 1956
11. [ [Legislative Supplement Part III dated 22.3.77.]
All applications for the grant, extension or renewal of licences, which require the orders of the Excise Commissioner under the Punjab Intoxicants License and Sale Orders or these rules should be received through proper channel in the Excise Commissioner's office before the end of October, in each year:][Provided that the applications for the grant of licenses in forms L-3, L-3A, L-4, L-4A, L-5, L-5A, L-5B or L-12C may be submitted at any time in the financial year. However, an application for the renewal of the existing licenses shall be submitted by the 31st day of January of each financial year.] [Substituted by Punjab Government Notfication No. G.S.R.7/PA1/14/Section 59/Amd.(112)/2006. dated 24.3.2006.]
