Section 22(e) in Punjab Liquor Permit and Pass Rules, 1932
(e)A permit for the possession of [rectified spirit or extra neutral alcohal] [Substituted 'rectified spirit' by Notification No. G.S.R. 48 P.A.1/1914/Ss.34 and 59/Amd.(34)/2012, dated 10.9.2012.] granted to any Chemist Medical Practitioner Superintendent of a Hospital, approved homeopathic chemist or practitioner, arsenals of the Ordinance Department, or to any hospital, dispensary, scientific body or educational institution, or to any other who requires large quantities of [rectified spirit or extra neutral alcohal] [Substituted 'rectified spirit' by Notification No. G.S.R. 48 P.A.1/1914/Ss.34 and 59/Amd.(34)/2012, dated 10.9.2012.], shall be granted by the Collector in Form L. 42-B.
