June 24,2017:

Hotels and restaurants situated within 500 metres of highways in Punjab can serve alcohol.

Punjab has become first state in country to take Excise Act Amendment route to make way for the booze sale near the highways after Supreme Court barred the liquor vends within 500-metre radius of the highways on December 15,2016.

On Friday, Government amended Punjab Excise Act, allowing the hotels, the restaurants and the clubs situated within the 500 metres of the Highways to serve alcohol, saying it would help "secure livelihood" of a large segment of population.

However, restriction on opening of the liquor vends within the 500 metres of the highways will stay as per directions of Supreme Court.

Amendment Bill 2017, with regard to  Punjab Excise Act, 1914, was tabled in ongoing Budget Session and was cleared on June 19 by Cabinet.

 

"Absence of the liquor... may create substantial unemployment in State," the bill states.

Related News @ LatestLaws.in-

16.12.2016 -  Supreme Court orders total ban on sale of Liquor on Highways from April 2017 onwards

2.10.2016 - Is Drinking Liquor a Fundamental Right? So thinks Patna High Court, Read Text

23.9.2016 – Supreme Court petitioned for nationwide complete ban on Liquor

Picture Source :