(2)One month's vend fee may be realised from a lessee besides forfeiture of security deposit when licence is cancelled. - When a shop is settled under the vend fee system and the licence is cancelled because the licensee does not maintain the minimum stock fixed by the Collector in the shop or for a breach of the excise rules, then he shall in addition to the forfeiture of the security deposit, be liable to vend fees for a month on the full estimated consumption of the shop.
