Section 15 in Punjab Intoxicants Licence and Sales Orders, 1956
15.
The procedure laid down in orders 8 to 14 is subject to and may be restricted by the exercise of their powers by the local bodies empowered under Section 3 of the Punjab Local Option Act, 1923 and by Gram Panchayats empowered under Section 26 of Punjab Gram Panchayat Act, 1952 and nothing shall be done which conflicts with the exercise of such powers.[16. Order 16 Omitted [11th December, 1968] [Legislative Supplement Part III dated 11.12.68.]G - Rules prohibiting the sale of liquor to certain persons and classes of persons
