(1)In case of default in payment of the regular instalment of licence fees, the full fee for the month in which the default occurs should be levied from the defaulter irrespective of the consideration as to when the shop is resettled. If the default occurs on the 2nd or 3rd of a month, and the defaulting shop be resettled on the same date at a higher fee the defaulter is still to be held liable for the full month's fee. If the shop is resettled at a lower fee after having been unlet for two months, the defaulter should not be required to pay more than the fee for the month in which the default occurred his, advance deposit or security deposit also being forfeited.(2)One month's vend fee may be realised from a lessee besides forfeiture of security deposit when licence is cancelled. - When a shop is settled under the vend fee system and the licence is cancelled because the licensee does not maintain the minimum stock fixed by the Collector in the shop or for a breach of the excise rules, then he shall in addition to the forfeiture of the security deposit, be liable to vend fees for a month on the full estimated consumption of the shop.
