Section 7(4) in The Punjab Motor Spirit (Taxation of Sales) Act, 1939
(4)[ No licence under this Act [except in case of licence for the [-] [Inserted by Punjab Act 10 of 1955, Section 2.]sale of powerine or diesel oil] shall be granted to any person who does not hold a licence for the storage of dangerous petroleum under the Petroleum Act, 1934, and if any such licence granted under that Act, is cancelled, suspended or is not renewed, any licence granted under this Act to the holder thereof shall be deemed to be cancelled, suspended or not renewed as the case may be.
