Section 38(1C) in The Punjab Liquor Licence Rules, 1956
(1C)[ A license in Form L-1C for export of foreign liquor to other countries by a person other than distilleries, breweries, wineries, bottling plants and licensees holding license in Form L-1.(a)The License shall be granted and renewed by the Excise Commissioner, Punjab.(b)The license shall be granted on a fixed fee.(c)The licensee shall export foreign Liquor to other countries only.(d)The licensee shall comply with all the conditions of BWH-2 license.(e)The licensee shall be entitled to all the facilities available to a BWH-2 licensee.][(1-I) A supplementary license in Form L-1 (Import) for the additional Whole sale or retail vend of Indian Made Foreign Liquor, Imported Foreign Liquor, Beer, Wine and Ready to Drink Beverages to the trade.(a)This license shall be in addition to L-1 license. This license shall be granted only to L-1 Licensee.(b)The annual license fee for this license shall be 15 lac rupees. If this license is granted during the year in any month, the licensee shall pay license fee of Rs. 15 lacs for the same.(c)The licensee shall be authorized to purchase liquor from outside State and Custom Bonded Warehouse,]
