Section 15 in The Punjab Liquor Licence Rules, 1956
15.
No person holding a license for a distillery or winery shall hold any licence under these rules, except -(a)a licence in Form L-1 for whole sale and retail vend of foreign liquor to the trade only ; and(b)a licence in form L-2 for wholesale and retail vend of foreign liquor to the public only.[Provided that the holder of licence in form B-1 under the Punjab Breweries Rules, 1956 may also hold a licence Form L-10B of the retail sale of beer for consumption off the premises.] [Legislative Supplement Part II dated 12.3.76.]
