(4)Where a licence is cancelled or suspended under clause (a), clause (b), clause (c) or clause (e) of sub-section (1),-(a)the fee payable for the balance of the period for which such licence would have been current but for such cancellation or suspension, may be recovered from the ex-licensee as excise-revenue;(b)the Collector may take the grant under management or resell it at the risk and loss of the ex-licensee, but any profit realised by such management or resale which is not is excess of the amount recovered under clause (a) for such period shall be paid to the ex-licensee.
