Section 43(3) in The Bihar and Orissa Excise Act, 1915
(3)If any licence [or exclusive privilege] [Inserted by Act 10 of 1971.] be withdrawn under Clause (b) of Sub-section (1), the Excise Commissioner may, in special circumstances, direct the payment of such compensation as he may consider fit, in addition to the remission of the fee [or consideration money] [Substituted by A.L.O. 1950.] as aforesaid.
