Section 3 in Punjab Intoxicating Spirituous Preparations Import, Export Transport, Possession and Sale Rules, 1952
3.
No person shall have in his possession any intoxicating spirituous preparations in any quantity except by -(i)a patient on the authority of a prescription issued by a registered practitioner and dispensed either by the registered practitioner himself or, by a licensee.(ii)a registered practitioner, who may keep in his possession at any one time intoxicating spirituous preparations not exceeding 500 millilitres each.(iii)a medical practitioner in managing or supervising charge of a Government, Local Fund and Charitable Hospital or dispensary who may possess intoxicating spirituous preparations not exceeding in requirements of such hospital or dispensary for twelve months.(iv)a licensee, who may possess such quantity of intoxicating spirituous preparations as may be specified in his license or a common carrier as such in the possession of such preparations on behalf of and on account of the licensee.(v)an Excise Officer to the Government acting in his official capacity.D - Import, Export and Transport
