(2)When a licence is withdrawn under sub-section (1) [or clause (e) of sub-section (1) of section 31] [Inserted by Act No.28 of 1998.] part of the licence fee proportionate to the unexpired portion of the terms of the licence and the deposit made by the licensee in respect thereof shall be refunded to him after deducting the amount, if any, due from him to the Government.
