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State of Punjab - Section
Section 16 in The Punjab Liquor Licence Rules, 1956
16.
The licences shown in column 1 of the following statement may only be granted to the person shown against them in column 2 :-| A licence in form : | May only be granted to : |
| L-2A | Omitted by by Punjab Government Notification No.G.S.R.7/PA1/14/Section 59/Amd.(112)/2006. dated 24.3.2006. |
| [L-2B Retail vend of imported Foreign Liquor (bottled in origin), Beer and Wine imported from abroad (bottled in origin), for consumption off the premises. [Inserted by Notification No. G.S.R. 14/P.A.1/1914/S. 59/Amd. (125)/2014, dated 21.3.2014 (w.e.f. 2.4.1956).] | Departmental Store or such like store in a Mall or Multiplex] |
| [L-2C Retail vend for the sale of Imported Liquor/IMFL/Beer/Wines/Spirits. [Inserted 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).] | The holder of a license in Form L-2C shall be allowed to sell imported liquor/IMFL/Beer/Wines/Spirits.] |
| [L-2D Retail vend of wine and beer, for consumption off the premises. [Inserted by Notification No. G.S.R. 7/P.A.1/14/S. 59/Amd. (120)/2010, dated 17.3.2010 (w.e.f. 2.4.1956).] | The holder of a license in Form L-2D shall be allowed to sell wine of all types upto 13.5% v/v and Beer imported from abroad (bottled on origin) only.] |
| [L-2E (Model Shop)'- [Inserted by Notification No. G.S.R. 17/P.A.1/1914/S. 59/Amd. (124)/2013, dated 22.3.2013 (w.e.f. 2.4.1956).](i) Whole sale and retail vend of foreign liquor for consumption off the premises.(ii) Draught beer for consumption on the premises only. | The holder of license of licensing units in Zone/Group of Municipal Corporation and 'A' class Municipal Committee.] |
| L-5 for the retail vend of foreign liquor in a bar | The holder of a licence in form L-4 for the retail vend offoreign liquor in a restaurant (only the most superiorestablishment shall be so licensed). Holders of L-3 licenceshall not be granted L-5 licences unless they are also inpossession of L-5 licences. |
| L-5A for the retail vend of beer in a bar | The holder of a licence in form L- 4A for retail vend of beerin a restaurant (only the most superior establishment shall be solicensed). Holders of a licence in form L-3A shall not begranted licence in form L-5A unless he is also in possession of alicence in form L-4A. |
| L-5C retail vend of foreign liquor including beer, wine andready to drink beverages. | The holder of licenses in L-3, L-4 and L-5, one or moreadditional Hard Bar license shall be allowed in the premises ofotel of 3-star or above category. |
| [L-5D. License for allowing consumption of liquor on special occasion in a marriage palace or a banquet hall [Inserted by Notification No. G.S.R. 12/P.A. 1/14/S.59/Amd. (115)/2007, dated 24.4.2007 (w.e.f. 2.4.1956).] | The holder of licenses Form L-5D shall be allowed to consume liquor on Special occasion in a marriage palace or a banquet hall.] |
| [L-5E retail vend of draught beer and wine attached to L-2 vends [Inserted by Notification No. G.S.R. 12/P.A. 1/14/S.59/Amd. (115)/2007, dated 24.4.2007 (w.e.f. 2.4.1956).] | The holder of licenses in Form L-2 shall be allowed to sell draught beer and wine.] |
| L-8 Supplementary for the retail vend of foreign liquor offthe premises | The holder of a licence in forms L-3,L-4,L-6 and L-7 for theretail vend of foreign liquor in a hotel, restaurant, railwayrefreshment-room or dinning car. |
| *L-10A for retail vend of beer containing alcoholic contentsexceeding 3.25 per cent but not exceeding 5.25 per cent forconsumption off the premises | The holder of a licence in form L-14A for retail vend ofcountry spirit for consumption off premises,in rural areas only. |
| L-10B for retail vend of beer for consumption off thepremises. | The holder of a licence in form B-1 under the Punjab BreweriesRules |
| L-11 for bottling foreign liquor | The holder of a licence in form L-1 and or L-2,for the vend offoreign liquor to the trade or public or to the holder of alicence in form B.W.H. 2 to run an excise bonded warehouse. |
| L-12 for the sale of medicated wine | A chemist or druggist of good standing. |
| [L-12E. retail vend of foreign liquor including beer and wine at Farm Tourism Scheme of the Government of Punjab, Department of Tourism, for consumption on the premises. [Added by Notification No. G.S.R. 16/P.A. 1/1914/S.59/Amd. (119)/2009, dated 26.2.2009 (w.e.f. 2.4.1956).] | The holder of a license in Form L-12E shall be allowed to sell foreign liquor including beer and wine] |
| Fixed fee Collector Collector.] | |
| **L-13A Rum Gin and Whisky of the strength of 35 degree underproof | The holder of a licence in Form L-13 |
| L-15 for the bottling of country spirit | To the holder of a licence in form B.W.H. 2 to run an excisebonded warehouse. |
| L-16 for the reduction of country spirit | The holder of a licence in form B.W.H. 2 to run an excisebonded warehouse. |
| L-19 for the vend of rectified spirit | A person holding a licence in form L-12 or L-17 or chemist ora druggist of good standing. |
| L-21 for the extension of hours | A person holding a licence for the retail sale of foreignliquor or country spirit in forms L-2,L-10,L-10A,L-10B,L-14 andL-14A in urban area. |