Section 20 in The Dadra and Nagar Haveli Excise Regulation, 2012
20. Surrender of licence or permit. - No holder of a licence granted under this Regulation shall surrender his licence except on the expiration of one month's notice in writing given by him to the Deputy Commissioner of his intention to surrender the same on payment of the fee payable for the licence for the whole period for which it would have been current but for the surrender :-
Provided that, if the Deputy Commissioner is satisfied that there are sufficient reasons for surrendering the licence, he may remit to the holder thereof the sum so payable on surrender or any portion thereof.
