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[Cites 0, Cited by 0] [Section 35B(39)] [Section 35B] [Entire Act]

State of Punjab - Subsection

Section 35B(39)(i) in The Punjab Liquor Licence Rules, 1956

(i)A licensee who has lifted full minimum guaranteed quota of PML can lift additional quota of PML by paying the excise duty leviable on transport permit at L-13, the excise duty on the transport permit at L-14A stage and the special license fee. The licensee can lift this additional quota from any distillery of his choice.