Section 35B(26) in The Punjab Liquor Licence Rules, 1956
(26)If at the end of the draw of lots, some licensing units [or a group of licensing units] [Added by Notification No. G.S.R. 16/P.A.1/14/S. 59/Amd. (117)/2008, dated 29.2.2008 (w.e.f. 2.4.1956).] remain un-allotted, the un-successful applicants pertaining to a particular revenue district shall be allowed to participate in allotment of such Units. For this purpose, option of such un-successful applicants shall be taken on the spot and the un-allotted Units shall be allotted by following the aforesaid procedure. For the purpose, the 'allottee(s) in waiting" shall also be treated as an un-successful applicants [:] [Substituted '.' by Notification No. G.S.R. 4/P.A. 1/14/S.59/Amd. (122)/2012, dated 13.2.2012 (w.e.f. 2.4.1956).][Provided that the licensing units remaining unsold on the first day of allotment may also be sold by way of inviting tenders with prior approval of the Excise Commissioner.] [Added by Notification No. G.S.R. 4/P.A. 1/14/S.59/Amd. (122)/2012, dated 13.2.2012 (w.e.f. 2.4.1956).]
