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State of Punjab - Section
Section 14 in The Punjab Liquor Licence Rules, 1956
14.
No licence shown in column 1 of the subjoined table may be held by persons holding or in any way connected in interest with the persons holding any of the licences shown against them in column 2 :-This table was substituted vide Punjab Liquor License (Second Amendment) Rules, 1977.| Licence in form | May not be held in conjunction with |
| 1 | 2 |
| *L-1 | A licence in forms L-2B,L-3,L-3A,L-4, L-4A, L-5, L-5A,L-5B, L-5C, L-6, L-7, L-8, L-9, L-12A, L-12B, L-12C,L-12D, L-15, L-16, L-17, L-17A and L-19 except with thespecial sanction of the Excise Commissioner. |
| L-1B | A license in Forms L-2B, L-3, L-3A, L-4, L-4A, L-5,L-5A, L- 5B, L-5C, L-6, L-7, L-8, L-9, L-12A, L-12B,L-12C, L-12D, L-15, L- 16, L-17, L-17A and L-19 except withthe special sanction of the Excise Commissioner. |
| **L-2 | A licence in forms.L-3,L-3A,L-4,L-4A,L-5,L-6,L-7,L-8,L-9,L-12,L- 12A |
| L-3,L-4,L-5,L-8 or L-12B or L-12C for the vend of foreignliquor in a hotel,restaurant or club | A licence in form L-1 except with the special sanction of theExcise Commissioner,or a licence in form L-2 or a licence for anydealing in country liquor. |
| L-3A,L-4A,L-5A for the vend of beer in hotel,restaurant orclub | A licence in form L-1 except with special sanction of theExcise Commissioner or a licence in form L-2 or a licence in formL-10B or a licence for any dealing in country liquor. |
| L-9 for the sale of foreign liquor in a Military Canteen orBorder Security Force Canteen | A licence in Forms L-2,L-3,L-3A,L-4,L-4A,L-5,L-5A,L- 6,L-7,L-8,L-10,L-10A,L-10B,L-12A,L-12B or L-12C. |
| **L-13,L-14,L-14A or L-14B for the wholesale or retail vend ofcountry liquor | A licence for any dealing in rectified spirit or denaturedspirit except in form |
| L-17 for the vend of denatured spirit | A licence for any dealing in country liquor or foreign liquor. |