Section 7(3) in The Punjab Motor Spirit (Taxation of Sales) Act, 1939
(3)The grant or renewal of a licence may be refused if any previous licence of the applicant [or of any person with whom the applicant has been working as a partner] [Inserted by East Punjab Act 6 of 1948, Section 2(b)(i).] has been cancelled [or if the applicant or any person with whom he has been working as a partner has been convicted of any offence relating to the motor spirit or if the Petrol Taxation Officer is satisfied that the applicant has been made only for the purpose of enabling any person to carry on business as a [-] [Inserted by East Punjab Act 6 of 1948, Section 2(b)(ii).]dealer without a licence.
