(4)(i)If an application for the grant, renewal or amendment of the license is rejected, the fees paid by the applicant shall be refunded to him-(a)by the licensing authority, if the fee has been paid in cash or by bank draft; or(b)if the fee has been paid into a treasury, by that treasury on the production of signed order from the licensing authority directing such refund;(ii)The fees shall be refunded by the licensing authority preferably within six months of the realisation.
