Section 12(b) in The Punjab Liquor Licence Rules, 1956
(b)Every application for renewal of a licence, other than a licence governed by rule 11, shall be submitted to the Excise Officer incharge of the district by the 31st day of January, each year. The Excise Officer incharge of the district shall lay before the Collector by the 10th day of February each year a list of all licences requiring renewal. The list shall be accompanied in the case of licences on the assessed fee, by a certificate of sales required by rule 30; in the case of bottling licence by a similar certificate showing proof litres bottled up to 31st day of December. Except with the special sanction of the Excise Commissioner no order for renewal or non-renewal shall be made after [30th day of March] [Substituted substituted for '28th day of February' by Punjab Government Notfication No. G.S.R.7/PA1/14/Section 59/Amd.(112)/2006. dated 24.3.2006.] in respect of licences for the following financial year.
