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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Punjab - Subsection

Section 40(21) in The Punjab Liquor Licence Rules, 1956

(21)A licence in form L.20A for the vend of tari. - The licensee shall observe all such conditions as the Excise Commissioner may determine when a licence for vend of tari is granted. The licensee shall, however, make his own arrangements with the owners of palm trees for the supply of tari.