Section 88 in The Medicinal And Toilet Preparations (Excise Duties) Rules, 1955
88. Refund of licence-fee.
(1)If the licence applied for is refused, the licence-fee paid, if any, with the application shall be refunded.(2)If the applicant surrenders his licence at any time either before the commencement of the licence or during the currency of the licence, he shall forfeit any claim for refund of such licence-fee in full or in proportion to the period not availed of.
