Section 8(2) in Orissa Motor Spirit (Taxation on Sales) Act, 1946
(2)When a certificate of registration is suspended or cancelled under sub-section (1) or deemed to be suspended or cancelled under the proviso to sub-section (3) of section 7 the holder of such certificate shall not be entitled to any compensation for any loss or damage directly or indirectly suffered by him as a result of such suspension or cancellation.
