Section 7 in Punjab Restaurant (Consumption of Liquor) Rules, 1955
7.
[A licence may be cancelled or suspended by the Collector for breach of any of the conditions of that licence :Provided that the cancellation or suspension of the licence may be foregone or revoked by the Collector on payment of such penalty as he may deem fit] [ Substituted vide Legislative Supplement Part III dated 1.4.82].
