Section 2(i) in Punjab Liquor Prohibition Rules, 1955
(i)Foreign tourists who have been issued a liquor permit by the competent authority of any State on Centrally administered area or Visa Issuing Officers of India, Missions overseas or a Director or Assistant Director of Government of India Tourist office overseas, or the Director or Assistant Director of the Government of India Tourist office in Bombay Calcutta, New Delhi or Madras upto the quantities covered by that 'permit.'
