(2)The amount of licence fee collected from the various licensees at the above rate shall be deemed to have been validly collected, irrespective of any term or condition contained in the tender notice dated 3rd June 1995 and the licence issued in pursuance thereof and the licence fee so collected shall not be refundable and no Court, Tribunal or Authority shall order for refund of such licence fee:Provided that if any licensee has not paid licence fee as specified in subsection (3) of Section, 22-D under the order of any Court, Tribunal or Authority the State Government shall realise the same as arrears of revenue.
