Section 361 in Rules under the United Provinces Excise Act, 1910
361. Renewal of licence or compensation for non-renewal not claimable.
- The licensee selected under paragraph 355 or 356 shall, ordinarily, retain possession of his shop, so long as he carries on his business in full accordance with the rules. But this continuity of tenure shall create no vested interest in his favour, nor any claim for compensation in the event of closure of the shop or in the event of non-renewal of the licence for any reason.
