Section 16 in The M.P. Licensing Board (Electrical) Regulations, 1960
16.
The fees paid by a candidate, whose application for admission to an examination has been accepted, shall not be refunded to him on any account :Provided that the Board may allow a candidate who was prevented from appearing at an examination for reasons deemed satisfactory by the Board, to appear at a subsequent examination without further payment.IV. Methods and Subjects of Examination
