Section 42(2) in The Bihar and Orissa Excise Act, 1915
(2)When [an exclusive privilege, licence] [Substituted by Act 10 of 1971.] permit or pass held by any person is cancelled under Clause (a), Clause (b), Clause (c), Clause (d), or Clause (e) of Sub-section (1), the authority aforesaid may cancel [any other exclusive privilege] [Substituted by Act 10 of 1971.], licence permit or pass granted to such person [by or by the authority of the State Government] [Inserted by A.L.O., 1937.] under this Act, or under any other law for the time being in force, relating to Excise, or under the Opium Act 1 of 1878.
