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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Punjab - Subsection

Section 38(4) in The Punjab Liquor Licence Rules, 1956

(4)A licence in form L-4 for the retail vend of [foreign liquor including beer, wine and ready to drink beverages] [Substituted vide Punjab Government Notification No. G.S.R. 24/P.A. 1/14/Sections 31, 32 and 58/Amd. (160)/2004 dated 29.3.2004.] in a restaurant for "on" consumption. -
(a)The licensee shall sell [foreign liquor including beer, wine and ready to drink beverages] [Substituted vide Punjab Government Notification No. G.S.R. 24/P.A. 1/14/Sections 31, 32 and 58/Amd. (160)/2004 dated 29.3.2004.] in retail for consumption on the premises only to person taking meals in the licensed premises.
(b)The licensee shall not set up or maintain on his licensed premises any bar without taking out a separate bar licence.
(c)The licensee shall maintain accounts of receipts and sales in form L-23 and shall at the end of each month prepare and submit to the Excise Inspector a monthly true abstracts of receipts and sales in form M. 56.
(d)This licence shall not be run on premises used as hotels and or restaurants or at places providing eatables.
[(4A).] [Punjab Legislative Supplement Part III dated 22.3.1977.] A licence in form L-4A for the [retail vend of [beer, wine and ready to drink beverages] [Substituted vide Punjab Notification dated 3.3.1999.] [only in a restaurant for 'on' consumption.] [Substituted vide Punjab Government Notification No. G.S.R. 24/P.A. 1/14/Sections 31, 32 and 58/Amd. (160)/2004 dated 29.3.2004.]
(a)the licensee shall sell [beer, wine and ready to drink beverages] [Substituted vide Punjab Government Notification No. G.S.R. 24/P.A. 1/14/Sections 31, 32 and 58/Amd. (160)/2004 dated 29.3.2004.] in retail for consumption on the premises only to persons taking meals in the licensed premises ;
(b)the licensee shall not set up or maintain on his licensed premises any bar without taking out a separate bar licence.
(c)the licensee shall maintain accounts of receipts and sales in form L- 23 and shall at the end of each month, prepare and submit to the Excise Inspector, a monthly true abstract of receipts and sales in form M-66]