No person to whom a license has been granted shall be entitled to claim any renewal thereof [as a matter of right] [Inserted by Haryana Notification No. S.O.139/P.A.1/1914/S.59/2003 dated 25.11.2003.] and no claim shall lie for damages or otherwise in consequence of any refusal to renew a license on the expiry of the period for which it remains in force.The excise inspector shall lay before the Collector, by the 7th January, each year, a list of all licenses, requiring renewal. The list shall be accompanied, in the case of licenses granted on assessed fee, by a certificate of sales as required by rule 30; in the case of bottling licenses, by a similar certificate showing litres (London Proof) bottled up to December 31.[Except in exceptional circumstances with the sanction of the Financial Commissioner, no order for renewal or non-renewal shall be made in respect of license in form of L-17 for the vend of denatured spirit;] [Substituted for 'Except with the special sanction' by Haryana Notification No. S.O.139/P.A.1/1914/S.59/2003 dated 25.11.2003.] and [in respect of the licenses in respect of other licenses in which a complaint is pending against the holder thereof.] [Substituted by Haryana Notification No. GSR 36/PA1/14/S.59/Amd(3)/83 dated 8-4-1983.]
