(2)When a licence, permit or pass held by any person is cancelled under Cl. (a), Cl. (b), Cl. (c), Cl. (d) or Cl. (e) of sub-section (1) the authority aforesaid may cancel any other licence, permit or pass granted to such person by, or by the authority of, the Chief Commissioner under this Act, or under the Opium Act, 1878(1 of 1878).
