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[Cites 0, Cited by 0] [Section 148] [Entire Act]

Union of India - Subsection

Section 148(3) in The Petroleum Rules, 2002

(3)Where a license which has been renewed for more than one year, is surrendered before its expiry, the renewal fee paid for unexpired portion of the license shall be refunded to the licensee provided that no refund of renewal fee shall be made for any calendar year during which-
(a)the licensing authority receives the renewed license for surrender, or
(b)any petroleum is received or stored on the authority of the license.