(2)When a licence, permit or pass held by any person is cancelled under Clause (a), Clause (b), Clause (c) or Clause (d) of sub-section (1), the authority aforesaid, if subordinate to, or subject to the control of, the Deputy Commissioner may, with the sanction of the Deputy Commissioner, or, if himself the Deputy Commissioner, with the sanction of the Excise Commissioner, cancel any other licence, permit or pass granted to such person within the same district under this Act or under any other law for the time being in force relating to Excise revenue or under the Opium Act, 1878 and the Excise Commissioner may cancel any such licence, permit or pass granted to such person in any district to which this Act applies.
