(2)When a licence, permit or pass held by any person is cancelled under sub-section (1), the authority aforesaid may cancel any other licence, permit or pass granted to such person under this Act or any other law for the time being in force relating to excise, revenue or under [The Opium Act, 1878 (Central Act I of 1878)]. [Substituted by Rajasthan Act 38 of 1957.]
