Section 14B(2) in The Rajasthan Agricultural Produce Markets Act, 1961
(2)When a licence has been suspended or cancelled, the holder of the licence shall forthwith produce such licence in the office of the Director for being endorsed in the prescribed manner and shall not be entitled to claim on account of such suspension or cancellation any compensation or refund of the whole or any part of the licence fee or of any other moneys.] [Inserted by Rajasthan Act No. 15 of 2008; enforced w.e.f. 10.4.2008 - Notification No. F. 2(12) Vidhi-2/2008, dated 11.4.2008 - Rajasthan Gazette, Extraordinary, Part IV-A, dated 11.4.2008, p. 13(1) = 2008 RSCS/Part II/P. 369/H. 176.]
