Section 42(3) in The Bihar and Orissa Excise Act, 1915
(3)The holder of [an exclusive privilege, licence] [Substituted by Act 10 of 1971.] permit or pass shall not be entitled to any compensation for its collection or suspension under this Section, or to the refund of [any fee or consideration money] [Substituted by Act 10 of 1971.] paid or deposit made in respect thereof.
