Section 59(4) in The Rajasthan Agricultural Produce Markets Rules, 1963
(4)The licence fee shall be paid along with the application for licence but in cases the [market area] [Substituted by Notification No. F. 10(4)/Agriculture/Group II/73, dated 27.11.1975-Rajasthan Gazette, Extraordinary, Part IV-C, dated 28.11.1975, p. 571, dated 27.11.1975.] committee refuses the grant of a licence, the fees recovered shall be refunded to the applicant.
