Section 38(10B) in The Punjab Liquor Licence Rules, 1956
(10B)[. A licence in Form L-10B for retail vend of beer of consumption 'off' the premises.] [Legislative Supplement Part III dated 12.3.76.](a)The licensee, shall not sell beer for consumption "off" the premises.(b)If the licensee holds a licencee in Form L-1 for wholesale and retail vend of foreign liquor to the trade, he shall obtain the permission of the Excise Commissioner to kept the stocks under both licences on the same premises, but the stocks under the two licences shall be kept separate from each other and the transfer of foreign liquor from the stocks under licence in Form L-1 to the stocks under the licence in form L-10B shall be made only under a pass prescribed under the rules, and(c)The licensee shall maintain accounts of receipts and sale in Form L.22 and shall at the end of each month prepare and submit to the Excise Inspector a monthly true abstract of receipts and sales in M. Form 66].
