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[Cites 0, Cited by 0] [Section 40(16)] [Section 40] [Entire Act]

State of Punjab - Subsection

Section 40(16)(d) in The Punjab Liquor Licence Rules, 1956

(d)The licensee shall not sell more than "three quart bottles" of spirit to any person at one time; provided that he may sell to any person at one time any quantity of country spirit covered by a permit issued by an authorized officer; provided further that any sale made by a licensee under such a general or special permit, shall be specifically registered by him.