Section 35B(28) in The Punjab Liquor Licence Rules, 1956
(28)[ The licensee shall make his own arrangements for opening of the retail outlet, for which the department undertakes no responsibility. The licensee shall be required to open his vend on or before 15th day of April [2016] [Substituted by Notification No. G.S.R. 14/P.A.1/1914/S. 59/Amd. (125)/2014, dated 21.3.2014 (w.e.f. 2.4.1956).]. In case, he fails to do so, the AETC of the district concerned may extend the said period upto 30th day of April [2017] [Substituted '2016' by Notification No. G.S.R.06/P.A.1/1914/S.59/Amd.(133)/2017, dated 28.3.2017 (w.e.f. 2.4.1956).] on payment of late fee of Rs. 25, 000/- in respect of the area falling within the jurisdiction of a Municipal Corporation, and Rs. 10,000/- in other areas.] [Substituted by Punjab Notification No. G.S.R.14/P.A.1/1914/S.59/ Amd.(136)/2018, dated 22.3.2018 (w.e.f. 2.4.1956).]
