Section 43 in Andhra Pradesh Excise (Grant of licence to sell Toddy, Conditions of Licence and Tapping of Excise Trees) Rules 2007
43. Licensee not entitled to claim compensation.
- Where a licence is withdrawn or a shop is ordered to be closed by or under provisions of the Act, otherwise than by cancellation or suspension, no demand of rental or for the period during which it was withdrawn or shop is closed, as the case may be made. The Licensee shall have no right to claim any damage or compensation on that account except to the refund of the proportionate licence fee.
