PUNJAB GOVT. GAZ, (EXTRA), MARCH 28, 2016
(CHITR 8, 1938 SAKA)
PART I
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS,
PUNJAB
NOTIFICATION — :
The 28th March, 2016 No. 6-Leg./2016.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 28th day of March, 2016, is hereby published for general information:-
THE PUNJAB EXCISE (AMENDMENT) ACT, 2016.
(Punjab Act No. 3 of 2016)
AN .
ACT
Further to amend the Punjab Excise Act, 1914. Br it enacted by the Legislature of the State of Punjab in the Sixty- seventh year of the republic of India as follows:-
1. (1) This Act may be called the Punjab Excise (Amendment) Act, 2016. Short title and
(2) It shall come into force on and with effect from the Ist day of April, "'"™ncement
2016. .
2. Inthe Punjab Excise Act, 1914 (hereinafter referred to as principal Act), Insertion of new . 7 . tion 264 ff, after section 26, a new section 26-A shall be inserted, namely:- section 26-A in Punjab Act 1 of "26-A. (1) The location of the liquor vends shall be regulated by the 19/4.
. Location of the Government:
liquor vends,
Provided that this section shall be applicable only to liquor vends situated in areas adjoining the National Highways and 'State Highways for consumption, off the premises.
(2) No licence for sale of liquor shall be granted to a liquor vend situated Within the road reservation of National Highways and State Highways and beyond road reservation neither the liquor vends nor their entry points shall be Visible or directly accessible from the National Highways and State Highways. Explanation — (i) "Visibility" means existence of any signboard, direction mark, display of stock of liquor, display of rates or any direct/indirect invitation to the commuter travelling on such Highway; and
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Amendment of section 31 of Punjab Act 1 of
1914,
PUNJAB GOV'T, GAZ, (EXTRA), MARCH 28, 2016 (CHTR 8, 1938 SAKA)
(i) "Directly Accessible" means such liquor vend shal] not be directly approachable from the National Highway Highway,
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and State Council/ Municipal Committee/ Notified Area Committee/ Nagar Council/ Cantonment Board or any other Author or more.".
3. In the Principal Act, in section 31, after the word "duty" wherever occurring, the words "or extra license fee and other chargeable levies" shall be inserted, | H.P.S. MAHAL,
Secretary to Government of Punjab, Department of Legal and Legislative Affairs.
980/03-2016/Pb. Govt. Press, SAS. Nagar
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