Section 38(10B)(b) in The Punjab Liquor Licence Rules, 1956

[Cites 0, Cited by 0] [Section 38(10B)] [Section 38] [Entire Act]

State of Punjab - Subsection

Section 38(10B)(b) in The Punjab Liquor Licence Rules, 1956

(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

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State of Punjab - Subsection

Section 38(10B)(b) in The Punjab Liquor Licence Rules, 1956