(3)Compensation, etc., not allowed on cancellation. - When a licence is cancelled or suspended under sub-rule (1), clause (a), (b), (c) or (d), the licensee shall not be entitled to any compensation for its cancellation or suspension or to the refund of the security deposited in advance at the time of settlement. The licensee must, if so required, also pay vend-fees on the full ration calculated on the average sales of the preceding three months for the remainder of the month in which the licence is cancelled or suspended :Provided that if the licensee is subsequently reinstated, it shall be open to the Deputy Commissioner to refund the vend-fees realised for that portion of the ration for the month in which the licence is suspended which has not actually been purchased by the licensee.
