Section 38(2D) in The Punjab Liquor Licence Rules, 1956
(2D)[ A license in Form L-2D for the retail vend of beer and wine for consumption off the premises.(i)The license shall be renewable by the Collector.(ii)The licensee shall sell wine of all types up to 13.5% v/v and beer imported from abroad (bottled in origin) for consumption off the premises.(iii)The licensee shall maintain accounts of receipts and sales and submit to the Excise Inspector a monthly abstract of such receipts and sales in Form M-66.][(2-E) (Model Shop) - A license in Form L-2E for the whole sale and retail vend of Indian Made Foreign Liquor/Imported Foreign Liquor/Beer/Ready to Drink Beverages/Wines for consumption off the premises;(a)The license shall not be renewable;(b)The licensee shall sell Indian Made Foreign Liquor/Imported Foreign Liquor/Beer/Ready to Drink Beverages/Wines for consumption off the premises; and(c)The licensee shall be required to provide neat and cleanenvironment.]
