Section 2 in Punjab Restaurant (Consumption of Liquor) Rules, 1955
2. Definitions
:- In these rules unless the context otherwise requires(a)[ 'restaurant' means any place to which the public is admitted for consumption of food or drink for a consideration and includes Ihata attached to a retail country liquor vend] [Legislative Supplement Part III dated 1.4.82] [and a retail foregin liquor vend] [Legislative Supplement Part III dated 11.7.1986.](b)"proprietor" means the proprietor of a restaurant and includes any occupier thereof defined in sub-section (10) of section 3 of the Punjab Municipal Act, (III of 1911);(c)[ 'Licenced restaurant' means a restaurant which has been licensed under these rules] [Legislative Supplement Part III dated 1.4.82];(d)'Licencee' means any proprietor of a restaurant licensed under these rules;(dd)'Form' means a form appended to these rules].(e)"country liquor" means country liquor as defined in the Punjab Excise Liquor Definations, 1954.(f)"foreign liquor" means foreign liquor as defined in the Punjab Excise Liquor Definitions, 1954.[3. No person shall keep or have in his possession country liquor or foreign liquor in any quantity on any premises used as a restaurant in any of the places enumerated in the Appendix to these rules where under sub-section (4) of section 24 of the Punjab Excise Act, 1914 (Punjab Act of 1914), the consumption of liquor in a restaurant has been prohibited by the State Government by notification or in any other place in regard to which a similar notification may have issued or may subsequently be issued by the State Government, unless such premises have been licensed for consumption of liquor under the said Act or rules made thereunder;] [Substituted vide Punjab Legislative Supplement Part III dated 1.4.82 ]This shall have effect whether or not the quantity of liquor in the possession of a person falls within the limit or retail sale as fixed by the State Government].
