- Any holder of a licence granted under the Act to sell an intoxicant may surrender his licence on the expiration of one month's notice in writing given by him to the Collector 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 such surrender :Provided that, if the State Government is satisfied that there is sufficient reason for surrendering a licence, it may remit to the holder thereof the sum payable on surrender and any fee paid in advance or any portion of such sum or fee :Provided also that nothing in this section shall apply in the case of a licence held by the grantee of an exclusive privilege under Section 18.Explanation. - In this section and in Section 35, the words "holder of licence" include a person whose bid, tender or application for licence has been accepted by the Excise Officer empowered to grant such licence, although such person may not in fact have received the licence.
