(2)Compensation in the case of withdrawal. - If any licence, permit or pass be withdrawn under clause (b) of sub-clause (1) [ ] [Words 'in addition to the sum remitted as aforesaid' omitted by Haryana Act 22 of 1996.] there shall be paid to the licencee such [ ] [Word 'further' omitted Vide Haryan Act No. 22 of 1996.] sum (if any) by way of compensation as the Financial Commissioner may direct ;
