Section 6 in Punjab Intoxicants Licence and Sales Orders, 1956
6.
The number of liquor and drug shops, which may be licensed in any local area, shall be the number which the Financial Commissioner, subject to the control of the State Government considers necessary to meet the reasonable requirements of the population. Shops will neither be so sparse to give the licensee any one shop a practical monopoly in a particular area, nor so numerous as to provoke excessive competition.E - Person to whom licences may not be granted
