(1)Whenever the authority the who granted any licence under this Act considers that the licence should be withdrawn for any cause other than those specified in Section 42, it shall remit a sum equal to the amount of the fees payable in respect thereof for fifteen days, and may withdraw the licence either-(a)on the expiration of fifteen days' notice in writing of it intention to do so, or(b)forthwith, without notice.(2)if any licence be withdrawn under Clause (b) of sub-section (1), the said authority shall, in addition to remitting such sum as aforesaid, pay to the licensee such further sum (if any), by way of compensation, as the Excise Commissioner may direct.(3)When a licence is withdrawn under sub-section (1), any fee paid in advance, or deposit made by the licensee in respect thereof, shall be refunded to him after deducting the amount (if any) due to the Government.
