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State of Haryana - Section

Section 2 in Punjab Liquor Prohibition Rules, 1955

2.

Save as herein provided, no person shall possess for sale or otherwise and import or transport any kind of liquor in the prohibition area :-
(a)Denatured Spirit.
(b)Rectified Spirit in the possession of licenced vendors, registered medical practitioners or other persons in whose favour a special permit has been issued.
(c)Liquor meant for army personal serving in prohibition area.
(d)Liquor up to the limit of privates possession, as indicated below in the possession of any foreigner residing in the prohibition area:-
(i) Foreign liquor whether importedor made in India. Three litres 4 bottles each of the capacity of 750 millilitresor upto 12 such bottles on payment of permit fees according to thefollowing graduated scale for a financial year or a part thereof.
Quantity Permit Fees
Exceeding three litres of 3 each ofthe capacity of 750 millilitres but not exceeding six litres or 8bottles each of the capacity of 750 millilitres. Ten rupees.
Exceeding six litres or 8 bottleseach of the capacity of 750 millilitres but not exceeding 9 litresor 12 bottles each of the capacity of 750 millilitres. Twenty rupees.
(ii) Beer whether imported or madein India Nine litres or 12 bottles each of the capacity of 650millilitres
(iii) Cider (Liquor manufactured byfermentation of the juice of any fruit) whether imported or madein India. Nine litres or 12 bottles each of the capacity of 700millilitres.
(e)Liquor covered by necessary passes while in transit in the prohibition area transported for other areas.
(f)Liquor possessed by any excise officer of Government acting in his official capacity.
(g)Medicinal and other preparations containing rectified spirit and such preparations which have been or may be declared from time to time to be liquor for the purpose of the Act whose import, export, transport, possession and sale is regulated by the Punjab Intoxicating Spirituous Preparations, Import, Export, Transport, Possession and Sale Rules, 1932.
(h)Liquor upto the limit of retail sale in the possession of bona fide passengers passing through the prohibition area, while on the way to a place outside the prohibition area.
(i)Foreign tourists who have been issued a liquor permit by the competent authority of any State on Centrally administered area or Visa Issuing Officers of India, Missions overseas or a Director or Assistant Director of Government of India Tourist office overseas, or the Director or Assistant Director of the Government of India Tourist office in Bombay Calcutta, New Delhi or Madras upto the quantities covered by that 'permit.'