(2)When a licence, permit or pass held by any person is cancelled under Clauses (a), (b), (c) or (d) of sub-section (1) the authority aforesaid may, with the previous sanction of the State Government, cancel any other licence, permit or pass granted to such person under this Act or under any other law for the time bring in force relating to excise revenue or under the Opium Act, 1878.
