Section 35 in The United Provinces Excise Act, 1910
35. No compensation or refund claimable for cancellation or suspension of licence, etc., under this section.
- (1) Further power to cancel licences. - Whenever the authority granting a licence under this Act considers that such licence should be cancelled for any cause other than those specified in Section 34 it shall remit a sum equal to the amount of the fees payable in respect thereof for fifteen days, and may cancel the licence either-(a)on the expiration of fifteen days, notice in writing of its intention to do so, or(b)forthwith, without notice.(2)Compensation in the case of cancellation. - If any licence be cancelled under clause (b) of sub-section (1) in addition to the sum remitted as aforesaid there shall be paid to the licensee such further sum by way of compensation as the Excise Commissioner may direct.(3)Refund of fee or deposit. - When a licence is cancelled under this section, any fee paid in advance or deposit made by the licensee in respect thereof shall be refunded to him, less the amount (if any) due to the State Government.
