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State of Haryana - Section

Section 1 in Punjab Intoxicants Licence and Sales Orders, 1956

1.

The limits specified below shall be the limit of retail sale of intoxications in the whole of Punjab except the prohibition area in respect of items (1), (2) and (3) :-
Name of Intoxicant Limit of retail sale
(1) (a) Foreign liquor whether imported or made in India One bottle of 757 millilitres
(b) Brandy whether imported or made in India One bottle of 757 millilitres
(c) Beer whether imported or made in India 4.5 litres or six bottles each of the capacity of 757millilitres
*(d) Cider (liquor manufactured by fermentation of the juiceof any fruit) 4.5 litre of six bottles each of the capacity.
Sweets and wines whether imported or made in India.  
*Legislative Supplement Part III dated 4.2.1972.Provided that -
(a)the above restrictions shall not apply to -
(i)Church authorities in Punjab for sacramental purposes; and
(ii)the possession of foreign liquor by the Governor of Punjab and to that of imported liquor by the diplomatic staff of a foreign embassy located in the State of Punjab;
(iii)[ the possession of liquor by a member of the Defence Forces on duty or leave [and an ex-serviceman entitled to to get liquor from service canteens] [Legislative Supplement Part III dated 15.2.72.] provided that :-
(a)such liquor is in possession of a member under an authorisation of purchase through the Canteen Stores Department only issued by the Officer Commanding of the Unit or an officer empowered by the Defence Department in this behalf:
(b)the authorisation in this behalf shall not be exceed the quantity approved by the Defence Department for his rank; and
(iv)identity card and authorisation, shall be shown to the police or Excise Officer on demand]
(b)[ a person may, for bona fide consumption by him, the members of his family or his guests, purchase, transport and possess foreign liquor upto twelve bottles each of the capacity of 750 millilitres on the authority of a permit in form L-50 prescribed under rule 22-A of the Punjab Liquor Permit and Pass Rules, 1932.] [Clause (b) of the proviso substituted vide Haryana Government Notification No. GSR16/16/PA1/14/S.5,6,24 and 58/87 dated 25.2.1987.]
(2) Country Spirit [Four]* bottles each of the capacity of 750 millilitres;
[Provided that a person may, for bona fide consumption by him,the members of his family or his guests, on any special occasion,purchase, transport and possess country spirit upto 24 bottleseach of the capacity of 750 millilitres or 18 litres on theauthority of a permit in form L-42 prescribed under rule 22(c) ofthe Punjab Liquor Permit and Pass Rules, 1932.]
(3) Country fermented liquor Four bottles each of the capacity of 750 millilitres.
(4)Bhangor any preparation or admixture thereof 100 grams.
(5) Rectified Spirit One bottle of the capacity of 378.5 millilitres but for bottledrectified spirit imported from overseas the limit is 455millilitres.
(6) Denatured Spirit Nil.
* Substituted for "Six" vide Haryana Government Notification No. S.O.40/P.A.1/1914/Ss. 5, 6, 24 and 58/2003 dated 31.3.2003.Any sale of larger quantities shall be deemed to be sale by wholesale.# Substituted vide Notification NO. G.S.R. 18/P.A.1/14/Ss. 5, 6, 24 & 58 (Amd. (1) 96, dated 20.3.1996.