Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Punjab Liquor Licence (Chandigarh Iiird Amendment) Rules, 2009 [06 July 2009] CONTENTS 1. Rules 1 2. Rules 2 3. Rules 3 Punjab Liquor Licence (Chandigarh Iiird Amendment) Rules, 2009 [06 July 2009] In exercise of the powers conferred by Section 59 of the Punjab Excise Act, 1914 (Punjab Act 1 of 1914) and all other powers enabling me in this behalf, I, R.K. Rao, I.A.S., exercising the powers of the Financial Commissioner, Union Territory, Chandigarh, hereby make the following rules, further to amend the Punjab Liquor Licence Rules, 1956, as in force in the Union Territory, Chandigarh, namely:- 1. Rules 1 :- These rules may be called the Punjab Liquor Licence (Chandigarh IIIrd Amendment) Rules, 2009. 2. Rules 2 :- These Rules shall come into force with immediate effect. 3. Rules 3 :- In the Punjab Liquor Licence Rules, 1956, in rule 37, for condition 4, the following shall be substituted, namely:- "4(a) Licenced premises shall be premises owned or leased by the licencee. (b) The grant of all new licences for the financial year 2009-10 onwards and their subsequent renewal will granted subject to the condition that the applicant/licencee will have to submit a No Objection Certificate from the owner of the premises (in case of leased/rented out premises), and the grant/renewal shall be subject to the validity of rent/lease deed etc., provided that this condition will not be applicable for renewal of existing licences issued prior to the financial year 2009-10." R.K. RAO, I.A.S., Excise and Taxation commissionercum- Financial Commissioner, Chandigarh Administration.