Section 40(20) in The Punjab Liquor Licence Rules, 1956
(20)A licence in form L.19 for the vend of rectified spirit for medicinal industrial and scientific purpose. - (a) Rectified spirit sold under this licence shall be of a strength not less than 43 degrees over proof and neither water nor any substance, whatsoever, shall be added to it by the licensee. 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 conditions, if any, imposed by him, obtain supplies of rectified spirit from a bonded warehouse, set up or approved by Government, or from the licensed distilleries in Punjab or form the Kasauli Distillery in Himachal Pradesh or Delhi, or through import by sea from overseas countries.(b)The licensee shall not have in his possession at any one time a quantity exceeding 45,460 litres or such larger quantity as the Excise Commissioner may specially authorize.(c)The licensee shall sell rectified spirit for medicinal, industrial and scientific purposes only.(d)The licensee shall not sell in any one transaction more than the quantity which purchaser is permitted to possess.(e)The licensee shall label every receptacle containing rectified spirit conspicuously showing the nature and place of manufacture of its contents.(f)The licensee shall maintain separate accounts of sales by wholesale and retain 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.
