Section 8 in Orissa Sugarcane Area Reservation and Power-crushers and Khandasari Units Licensing Order, 1968
8. Refund of fees.
- The licensing authority, if satisfied, having regard to the supplies of sugarcane that in the interest of the general public a licence shall not be granted, may for reasons to be recorded in writing, refuse to grant a licence, in which case the fee paid by the applicant shall be refunded on an application bearing a Court-fee stamp of one rupee fifty paise being made by the applicant within one year of such refusal.
