(3)Notwithstanding anything contained in sub-section (1).-(a)no person who was, at the commencement of this Act, carrying on his trade, calling or occupation on any part or a cantonment shall be bound to apply for a licence for carrying on such trade or occupation in that part until he has received from the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority"] not less than three months' notice in writing of his obligation to do so, and if the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority"] refuses to grant him a licence, it shall pay compensation for any loss, incurred by reason of such refusal;(b)no person shall be required to take out a licence for the sale or storage or petroleum or for the sale or possession for sale of poisons or white arsenic in any case in which he is required to take out a licence for such sale, storage or possession for sale by or under the Indian Petroleum Act, 1899 {See now the Petroleum Act, 1934 (30 of 1934 , or the Poisons Act, 1919.
