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[Cites 0, Cited by 0] [Section 49] [Entire Act]

NCT Delhi - Subsection

Section 49(2) in The Delhi Excise Rules, 2010

(2)When a licence is cancelled for a cause other than a breach of conditions of licence, the licensee may be excused payment of the fee due to remainder of the term of the licence and if the fee has been paid in advance, proportionate fee for the un-expired period of licence shall be refunded.