Section 34 in The Himachal Pradesh Excise Act, 2011
34. No claim in consequence of refusal to renew a license etc.
- No person to whom a lease, license, permit or pass has been granted shall be entitled to claim any renewal thereof and no claim shall lie for damages or otherwise in consequence of any refusal to renew a lease, license, permit or pass on the expiry of the period for which it remains in force.
