(2)When a license, permit or pass held by any person is cancelled under clause (a), clause (b), clause (c), clause (d) or clause (e) of sub-section (1) the authority aforesaid may cancel any other license, permit or pass granted to such person [by, or by the authority of, the [State Government] [Inserted by paragraph 3 of, and Schedule IV to, the Government of India (Adaptation of Indian Laws) Order, 1937.] under this Act, or under any other law for the time being in force relating to excise, or under the Opium Act, 1878 (I of 1878).]
