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State of Punjab - Section

Section 4 in Punjab Sweets (Manufacture) Rules, 1955

4.

(i)The [Excise Commissioner] [Legislative Supplement Part III dated 26.10.71.] has full powers to grant or refuse applications for licenses with reference to the requirements of the State.
(ii)No license shall be granted unless for the manufacture, storage, or issue of sweets in premises already used as distillery.
[No license shall be granted unless the applicant has deposited license fee in cash as under :-] [Substituted vide Punjab Notification Dated 23-2-2000.]
Serial No. Capacity Annual License fee
1 upto 5000 Bottles (Bottles of 650 mililitres) Rupees five thousand only.
2 5001 to 10,000 Bottles (Bottles of 650 mililitres) Rupees ten thousand only.
3 Above 10,000 Bottles (Bottles of 650 mililitres) Rupees twenty thousand only.