Section 22 in Punjab Liquor Permit and Pass Rules, 1932
22.
The Financial Commissioner is pleased to prescribed the following forms and conditions for the exemption permits referred to in order 18 of the Punjab Liquor Import, Export, Transport and Possession Orders :-(a)and (b) Deleted.(c)A permit in form L-42 for purchase, transport and possession of country liquor exceeding four bottles of the capacity of 750 millilitres may, on application, be granted to a person for bona fide consumption by him, the members of his family or his guests, on any special occasion by the Deputy Excise and Taxation Commissioner of the district concerned upto limit of 18 bulk litres or 24 bottles each of the capacity of 750 millilitres. Such permit shall be valid only for three days.(d)A permit for the possession of denatured spirit granted to any chemist, varnish maker or other person engaged in any business who requires large quantities of denatured spirit for the purpose of his business shall be granted by the Collector in Form L. 42-A.[A fee at the rate of three rupees per bulk litre on the quantity of denatured spirit and two rupees per bulk litre of ethanol denatured spirit for automobile fuel use, which the permit holder has been permitted to possess shall be recovered at the time of issue of the permit.] [Substituted by Haryana Notification No. S.O. 29/P.A. 1/14/Sections 18, 34 and 59/2005. Dated 31.3.2005.]Provided further that in any case of a special nature falling under this sub-rule the Financial Commissioner may vary the condition of the permit granted for possession of denatured spirit in such manner, as he may think fit may remit the fee prescribed thereof.Note - Rectified spirit of 66 degree to 69 degree over proof strength specially denatured with two per cent kerosene in the manner prescribed by the Financial Commissioner to be used as fuel for motor vehicles shall be exempted from the payment of permit fee provided that the issues are made in accordance with such conditions as may be prescribed in this behalf by State Government.(e)A permit for the possession of rectified spirit granted to any Chemist Medical Practitioner Superintendent of a Hospital, approved homoeopathic chemist or practitioner, arsenals of the Ordinance Department, or to any hospital, dispensary, scientific body or educational institution, or to any other who requires large quantities of rectified spirit, shall be granted by the Collector in Form L. 42-B.(f)The Collector is authorised to grant a permit for the possession of specially denatured spirit in excess of the limit specified for retail sale, to soap manufacturers for the purpose of their business. Such permits shall be in Form L. 42-C and will be issued only on execution of a bond to secure the proper storage and use of such spirit. Such bond shall be in Form L. 48.(g)[ A permit in form L. 42-D for purchase, transport, possession and storage of ethanol denatured for admixtures with petrol of automobiles fuel purposes by the oil companies, such permit shall be granted by the Collector on furnishing of security amount as fixed from time to time, to secure the proper use of such spirit] [Substituted by Haryana Notification No. S.O.123/P.A.1/14/Sections 18, 34 and 59/2003. dated 13.10.2003.]
