Section 17 in The Dadra and Nagar Haveli Excise Regulation, 2012
17. Power to withdraw licence and permit. - (1) Whenever the authority which granted a licence or permit under this Regulation considers that such licence or permit should be withdrawn for any reason, it may do so, on expiry of twenty-one days notice of its intention to do so forthwith, assigning reasons . therefor in writing.
(2)If any licence or permit is withdrawn, the licensee or the permit holder permit shall be paid such sum, by way of compensation as the authority who granted licence or permit, may direct and refund any fee paid in advance or deposit made by the licensee in respect thereof after deducting the amount recoverable by the Government.
