Section 35B(19) in The Punjab Liquor Licence Rules, 1956
(19)In the event of cancellation of the license of a retail outlet, the Collector may re-allot it in accordance with the procedure, laid down in these rules at the risk and cost of the licensee, whose license has been cancelled. [The licensee to whom the license of the retail outlet has been re-allotted by the collector, such a licensee may, either opt to open his vends, as the case may be, at the licensed premises from where the license was earlier cancelled or he may open the same in an area with in the radius of fifty meters of the premises from where the previous license was cancelled.] [Inserted by Notification No. G.S.R. 12/P.A. 1/14/S.59/Amd. (115)/2007, dated 24.4.2007 (w.e.f. 2.4.1956).]
