Section 25(5) in The Rajasthan Municipalities Accounts Rules, 1963
(5)Every Licence issued shall, unless other form is prescribed by rules or byelaws regulating the grant of license, be in form 6 or 7 according to the nature of licence and on the reverses or every licence shall be printed the conditions on which it is granted and such conditions shall contain a provision that the licence may at any time, after due notice has been given to the licensee be cancelled for the breach of any condition on which it was granted and that in the event of such cancellation the licensee shall not be entitled to any refund or any portion of the licence fee.
