Section 3 in Punjab Excise Powers and Appeal Orders, 1956
3.
Under Section 8(a) of the Punjab Excise Act, the general superintendence and administration by the Financial Commissioner in matters relating to excise shall be subject to the following restrictions :-(a)No shops may be licensed for the sale of liquor or intoxicating drugs in any village or in any ward or quarter of a town in which a license did not previously exist without the sanction of the State Government.(b)The number of liquor and intoxicating drug shops, which may be licensed in any local area, shall be subject to the orders of the State Government.
