Section 7(b) in Punjab Intoxicants Licence and Sales Orders, 1956
(b)to any person, whether a former licensee or not, who has been convicted, or reasonably suspected of committing or conniving at the commission of any offence under the Punjab Excise or the Opium Acts or the East Punjab Opium Smoking Act, 1948, or the East Punjab Molasses, (Control) Act, 1948, or the Indian Power Alcohol Act, 1948, or the Dangerous Drugs Act, 1930.
