Section 3 in Punjab Liquor Prohibition Rules, 1955
3.
Notwithstanding anything contained in rule 2 preceding -(i)Any person on application may obtain brandy up to sixty millilitres on the authority of a permit in Form Pn. 3 granted by the Collector for his bona fide household medicinal use. A person may also obtain brandy in a similar manner up to one hundred and twenty millilitres on the production of a medical certificate in form Pn. 4 issued by a registered medical practitioner.(ii)a registered medical practitioner, may also keep in his possession on any time, brandy not exceeding one hundred and twenty millilitres for bona fide use in practice, under a permit in form Pn 5 granted by the Collector.(iii)a medical practitioner in managing and supervising charge of a Government, Local Fund, Railway or charitable hospital or dispensary, may possess brandy not exceeding the requirements of such hospital or dispensary for twelve months on the authority of an indent signed by the Chief Medical Officer of the district in respect of Government, Local Fund or charitable hospitals and dispensaries and by the Divisional Medical Officer, Northern Railway, Delhi or Ferozepur, in case of Railway hospitals and dispensaries as the case may be.(iv)a licenced vendor holding licence in form Pn. 1 may possess such quantity of brandy as may be specified in his licence.C - Import and Transport of brandy
