Section 27(1) in The Punjab Liquor Licence Rules, 1956
(1). Licence in form L-17 for vend of denatured spirit will be granted on fixed fees in addition to the fees assessed according to the scale thereunder. The following are the rates of fixed fees.(i)[Five thousand] [Susbstituted for words 'Three thousand' by Punjab Government Notification G.S.R. 40/P.A.1/14/Section 59/Amd. (104)/2001 dated 30.3.2001.] per annum for a licence for one year to possess a quantity not exceeding 500 bulk litres of denatured spirit at one time.(ii)[ Rs. 10 per B.L. per annum shall be charged for the denatured spirit when monthly purchase limit is allowed beyond 500 B.L. by the Excise Commissioner.] [Substituted vide Punjab Government Notification No. G.S.R. 24/P.A. 1/14/Sections 31, 32 and 58/Amd. (160)/2004 dated 29.3.2004.]
