Section 2(f) in Punjab Intoxicants Licence and Sales Orders, 1956
(f)[ The Financial Commissioner may, by order, direct that subject to such conditions and limitation as may be mentioned in such order, the period of any class of licenses shall be extended for a period not exceeding one month at a time.] [Added by Punjab Notification No. G.S.R. 32/P.A. 1/14/Section 58/Amd(2)/2004. dated 29.4.2004.]
