Section 6(5) in The Bombay Money Lenders Act, 1946
(5)The fee payable under this section shall be paid in the manner prescribed and shall not be refunded, notwithstanding the fact that the grant of the licence is refused or the application is withdrawn.] [New sub-sections (4) and (5) were added by Bombay 58 of 1948, section 3 (iii).]
