298. Licensee has no legal claim for compensation for alleged loss.
- Subject to the provisions of Rule 332 of these rules, the holder of a licence shall have no legal claim against the State Government for compensation for any loss alleged to be due to a change during the currency of his licence in the conditions thereof or in the rate at which duty is charged on any intoxicant, or in any other matter connected with the Excise Administration, but in any case in which compensation is, on the merits of the case, equitably due for loss directly caused by such change. Such compensation may be paid to a licensee as the State Government may sanction; Provided that if during the term of licence the duty on the intoxicant the sale of which is covered by the licence be raised, and the licensee be not willing to pay the enhanced duty, it will be optional with the licensee to relinquish his licence and such relinquishment will not entail the forfeiture of the advance of deposit or security.
