Section 18(3) in The Bombay Drugs (Control) Act, 1959.
(3)The Collector may refuse to grant a licence, permit or pass to any person if--(a)a licence, permit or pass granted to such person under this Act has been previously suspended or cancelled, or(b)such person has been convicted of any offence punishable under this Act or the Bombay Prohibition Act, 1949 or under the Dangerous Drugs Act 1930, or the Drugs Act, 1940.
