- Whenever the Deputy Commissioner considers that a licence or permit should be withdrawn, he shall remit a sum equal to the fee for such part of the period for which the licence has been issued as is unexpired on the date of his order, and may withdraw the licence either-(a)on the expiration of 15 days' notice in writing of his intention to do so, or(b)forthwith without notice.In the latter case the Deputy Commissioner shall, in addition to remitting the sum aforesaid, pay to the licensee or permit-holder such further sum (if any) by way of compensation as the Commissioner may direct.
