Section 27(4) in Wild Life (Protection) Punjab Rules, 1975
(4)Where a licensee commits any offence under the Act or the rules made thereunder on more than one occasions, the Chief Wild Life Warden or the Wild Life Warden or the Officer Incharge of the Sanctuary or National Park shall take such steps as he considers necessary to move the authority concerned for cancelling the Licence under the Arms Act, 1959, (Central Act 54 of 1959).
