Section 7 in Punjab Intoxicants Licence and Sales Orders, 1956
7.
A licence for the vend of liquor or drugs may not be given :-(a)to any person, who has been finally convicted of any non- bailable offence by a criminal court;(b)[ to any person whether a former licensee or not, who has been convicted, or reasonably suspected of committing or conniving at the commission of any offence under the Punjab Excise Act, 1914 or the East Punjab Opium Smoking Act, 1948, or the East Punjab Molasses (Control) Act, 1948 or the Indian Power Alcohol Act, 1948, or the Narotics Drugs and Psychotropic Substances Act, 1985.] [Legislative Supplement Part III 21.3.1988.](c)to any person who has held a licence in Punjab for the sale of any intoxicant has had that licence cancelled for failing to pay his licence fees, and has subsequently not paid the arrears demanded, unless he has been especially exempted by an order of the Financial Commissioner.(d)[ to any person who does not produce a valid income tax clearance certificate and a valid clearance certificate about the tax leviable under the Punjab General Tax Act, 1948.] [Legislative Supplement Part III dated 14.3.77.]
