Section 5 in Punjab Liquor Prohibition Rules, 1955
5.
A medical practitioner in managing or supervising charge of a Government Local Fund, Railway, or charitable hospital or dispensary may import or transport such quantity of brandy as may be specified in the indent signed by the Chief Medical Officer of the district or the Divisional Medical Officer, Northern Railway, Delhi/Ferozepur, as the case may be. A copy of the indent shall be furnished in advance to the Collector concerned for record and for such action as he may deem it expedient in relation to the indent in regard to the quantity to be imported or transported.D - Sale of Brandy
