All applications, for the grant or renewal of licenses, which require the orders of the Financial Commissioner under the Punjab Intoxicants License and Sale Orders or these rules, should be received through the proper channel in the Financial Commissioner's Office before the end of October in each year.Provided that applications for the grant of a license in form L.3 or L.12-B may, in urgent cases, where they do not adversely affect any existing license be submitted at any time during the year.
