(7)Sale prohibited on pass cancelled. - No licensed vendor shall sell opium on a pass which within his knowledge has been cancelled or ordered to be cancelled. If such a pass is produced at his shop or if a pass is produced in respect of which he has been informed that a duplicate has been issued or which he has reason to believe stands in the name of a person who is dead or has given up the habit or has left the district, he shall seize the pass, an make it over at the earliest opportunity to an officer of the Excise Department.
