Section 17(2) in The Dadra and Nagar Haveli Excise Regulation, 2012
(2)If any licence or permit is withdrawn, the licensee or the permit holder permit shall be paid such sum, by way of compensation as the authority who granted licence or permit, may direct and refund any fee paid in advance or deposit made by the licensee in respect thereof after deducting the amount recoverable by the Government.
