Section 17 in Punjab Intoxicants Licence and Sales Orders, 1956
17.
A licencee shall not sell liquor :-(1)to any soldier of the rank of non-commissioned officer or under, when in uniform, or, when not in uniform, if the licencee knows, or has reason to believe, that he is a soldier of that rank;(2)to any person whom the licencee known, or has reason to believe to be member of the family of a soldier mentioned in (1) above;(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.(4)to any person whom he knows or has reason to believe to be a policemen, excise officer or railway servant on duty:(5)to any person in the custody or under the escort of the police;(6)to any person who is in a state of intoxication;(7)to any insane person;(8)to any person below the age of twenty-five years; or(9)to any person whom he knows, or had reason to believe, to be student (the term "student" meaning person undergoing instruction in some branch of learning in an educational institution).H - Rules prohibiting the employment by any licence holder of certain persons and classes of persons, to assist in his business.
