Section 17(3) in Punjab Intoxicants Licence and Sales Orders, 1956
(3)to any person whom the licencee knows, or has reason to believe, to be a follower (the term "follower" meaning a person enrolled but not attested under the Indian Army Act):Provided that -(a)in premises specially approved for this purpose by the Collector such liquor as the Collector may approve (by specification in the licence of the vendor) may be sold to any soldier, member of his family or follower. In granting approval under this proviso the Collector shall act in consultation with the local military Commander, and(b)the restrictions laid down in clauses (1), (2) and (3) of this order shall not apply to the sale of liquor to a soldier or a member of his family or a follower when he is absent or on leave from his regiment.
