Section 38(5CC) in The Punjab Liquor Licence Rules, 1956
(5CC)[ An additional license in Form L-5CC for the additional retail vend of foreign liquor including Beer, Wine and Ready to Drink Beverages in a hotel below 3 star category (supplementary in Form L-3, L-4 and L-5) and restaurants (supplementary in Form L-4 and L-5) for consumption on the premises;(a)The licensee shall sell foreign liquor including Beer, Wine and Ready to Drink Beverages in retail for consumption on his licensed premises;(b)The licensee shall not set up or maintain on his licensed premises any additional Bar, without obtaining a separate license;(c)The licensee shall maintain account 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 abstract of receipts and sales in form M-66; and(d)His annual turnover should be Rupees 30 lacs or above.](5-D) A license in Form L-5D for allowing consumption of liquor on a special occasion in a Marriage Palace or a Banquet Hall :-(a)The licensee shall neither sell nor supply liquor in his licensed premises.(b)The licensee shall allow consumption of liquor only against a permit in Form L-50A.(c)[ The license is non-transferable.] [Conditions 5C and 5D added 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.]
