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 or the Opium Acts 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 Dangerous Drugs Act, 1930.(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.F - Procedure to be followed and matter to be ascertained before any licence is granted for the retail vend of liquor for consumption on the premises
