(4)Cancellation with or without notice. - When a licence is cancelled under clause, (e) of sub-rule (1), this shall be done either-(a)on the expiration of 15 days' notice in writing of the Deputy Commissioner's intention to do so,(b)forthwith without notice.In the latter case the Deputy Commissioner shall pay to the licensee such sum (if any) by way of compensation, not exceeding one-sixth of the vend-fees paid by the lessee during the previous three months, as he may consider reasonable.
