Section 5 in Punjab Poisons Possession and Sale Rules, 1966
5.
(1)The licensing authority may, after giving the licensee an opportunity to show cause why such an order should not be passed, by an order in writing stating the reasons therefor, cancel a licence issued under or suspend it for such period as he thinks fit, either wholly or in respect of some of the substances to which it relates, if, in his opinion, the licensee has failed to comply with any of the conditions of the licence or with any provisions of the Act or rules thereunder :Provided that in the case of licences held by factories manufacturing acids, the Director of Industries, Punjab, is to be first consulted.(2)Any person whose application for the grant of a licence has been rejected or whose licence has been cancelled shall have a right of appeal to the State Drugs Controller, Chandigarh, whose decision thereon shall be final.
