Section 650and in The Punjab Liquor Licence Rules, 1956
650and. 750)
| Fixed fee| Collector| Not renewable."]|-| [L-14AA] [Legislative Suppliment Part III dated 27.3.1992.]| Retail sub-vend of country spirit for consumption on thepremises| Fixed fee| Collector| Not renewable|-| L-14B.| Retail vend of country spirit at fair or on a special occasion| Ditto| Collector| Collector|-| L-15.| Bottling of country spirit| Fixed fee| Do| Collector|-| L-16| Reduction of country spirit| Free| Do| Ditto|-| III Denatured Spirit|-| L-17| Vend of denatured spirit wholesale and/or retail| Fixed and assessed fee| Do| Collector|-| [L-17A] [Substituted by Punjab Notification No.G.S.R.11/P.A.1 /1914/Section 58/Amd(110)/2005. dated 17.3.2005]| Wholesale vend of denatured spirit.| Fixed fee| Collector with the prior approval of the Excise Commissioner"| Collector.|-| IV-Rectified Spirit|-| L-19.| Vend of rectified spirit wholesale and/or retail| Fixed fee| Collector| Collector|-| V-Country fermented liquor|-| L-20| Vend of Tari| Not determined| Collector| Collector|-| L-20B.| Manufacture of retail vend of country fermented liquor| Auction| Do| Not renewable|-| L-20C| Manufacture and possession country fermented liquor for homeconsumption| Fixed fee| Do| Collector|-| L-20D| Manufacture and possession of country fermented liquor of useon special occasions| Ditto| Do| Do|-| VI-Special|-| L-21| Extension of hours during which sale is permitted| Fixed fee| Collector| Collector|}Substituted by Punjab Notification No. G.S.R. 3/P.A.1/14/Sections 59/Amd. (114)/2007 dated 16.1.2007.[Provided that the licenses in Forms L-3, L-3A, L-4, L-4A, L-5, L-5A, L-5B, L-5C and L-12C, shall however, be granted by the Collector with the prior approval of the Excise Commissioner. On application made by the licensee, these licenses may be renewed by the Collector for a period of three years but the renewal fee shall be deposited annually by the licensee.] [Substituted by Notification No. G.S.R. 13/P.A. 1/1914/S.59/Amd. (123)/2012, dated 26.3.2012 (w.e.f. 2.4.1956).]B. - Regulations governing the grant and renewal licences
