Every licence granted prior to the publication of these rules in the official Gazette shall be deemed to terminate within three months after the date of such publication unless the period of the licence expires before that date:Provided that the proportionate amount of the licence fee shall, if the period exceeds one month, be refunded to the nearest anna. The application for refund in such cases should be submitted to the Licensing Authority within a period of three months from the date of the termination of the licence.
