(1)The Deputy Commissioner may accept from any person whose licence is liable to be cancelled under Rule 45 (1), Clause, (a), (b), (c) or (d), payment of a sum of money not exceeding Rs. 500 in lieu of such cancellation.(2)When the payment referred to in sub-rule (1) has been duly made, no further proceedings shall be taken against such person in respect of the acts or omissions on account of which the licence is then liable to cancellation.
