Section 43(2) in The Bihar and Orissa Excise Act, 1915
(2)If any licence [or exclusive privilege] [Inserted by Act 10 of 1971.] be withdrawn under Clause (b) of Sub-section (1), the said authority shall, in addition to remitting sum as aforesaid, pay to the licensee [or grantee of an exclusive privilege] [Inserted by Act 10 of 1971.] such further sum (if any), by way of compensation as the Excise Commissioner may direct.
