Section 25(2) in The Punjab Liquor Licence Rules, 1956
(2)In addition to the fixed license fee, as stated in sub-rule (1), the Special License Fee at the rate of five rupees per proof litre on Punjab Medium Liquor and Indian made Foreign Liquor shall also be charged.; Special License Fee shall be charged from L-14A, L-2, licensees at the time of issue of permits. The proceeds of Special License Fee shall be utilized by the State Government ;-(a)for upkeeping of Cows in urban areas;(b)for the welfare of livestock, Health, agriculture and Swachhta Abhiyan in Rural Areas.
