Section 43(1) in The Bihar and Orissa Excise Act, 1915
(1)Whenever the authority who granted any licence [or exclusive privilege] [Inserted by Act 10 of 1971.] under this Act considers that the licence [or exclusive privilege] [Inserted by Act 10 of 1971.] should be withdrawn for any cause other than those specified in Section 42, it shall remit a sum equal to the amount of the fees [or consideration money] [Inserted by Act 10 of 1971.] payable in respect thereof for fifteen days, and may withdraw the licence [or exclusive privilege] [Inserted by Act 10 of 1971.] either-(a)on the expiration of fifteen days' notice in writing of its intention to do so; or(b)forthwith, without notice.
