Section 18(17) in The M.P. Foreign Liquor Rules, 1996
(17)[ The State Government shall have the power to cancel the licence granted by any licensing authority in violation of any provision of these rules or the Act or any general guidelines or directions issued by the State Government for grant of such licence. In case a licence is cancelled by the State Government under this sub-rule, the proportionate licence fee, in respect of such licence for the remaining period for which the licence would have been in force, shall be refundable to the person concerned.] [Inserted by Notification No. (10)-B-1-98-96-CTD-V, dated 4-4-1997.]
