Section 22(c) in Punjab Liquor Permit and Pass Rules, 1932
(c)A permit for the possession of ordinary country spirit for private use granted to any person for use on any special occasion shall be granted [by the Collector, on payment of fee of one hundred rupees,] [Substituted for 'by the Collector' by Punjab Notification No. G.S.R. 16/P.A. 1/14/Sections 34 and 59/Amd. 23/2005. Dated 18.3.2005.] in Form L. 43 and shall cover the transport of such spirit.
