Section 18 in Punjab Exhibition of Films on Television Screen through Video Cassette Players (Regulation) Rules, 1989
18. Refund
- In the case of refusal to grant a licence or to renew a licence, as the case may be, a refund at the rate of one half of the total amount of the fee paid shall be made to the applicant on an application made by him within thirty days from the date of receipt of order refusing to grant or renew a licence.Provided that if the applicant has preferred an appeal against the order of the licensing authority during the grant or renewal of a licence, as the case may be, the refund, if any, shall be made after the disposal of the appeal.
