Section 43(4) in The Bihar and Orissa Excise Act, 1915
(4)When a licence [or exclusive privilege] [Inserted by Act 10 of 1971.] is withdrawn under Subsection (1), any fee [or consideration money] [Inserted by Act 10 of 1971.] paid in advance, or deposit made, by the licensee [or grantee of an exclusive privilege] [Inserted by Act 10 of 1971.] in respect thereof shall be refunded to him, after deducting the amount (if any) due to the [State Government] [Substituted by A.L.O. 1950.].
