Section 7(b) in Punjab Intoxicants Licence and Sales Orders, 1956
(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.]
