Section 22(d) in Punjab Liquor Permit and Pass Rules, 1932
(d)A permit for the possession of denatured spirit granted to [educational institutions, hospitals, dispensaries, research institutions or to] [Legislative Supplement Part III dated 21.10.70.] any chemist, varnish maker or other person engaged in any business who requires large quantities of denatured spirit for the purpose of his business shall be granted by the Collector in Form L. 42-A.
