Section 7(3) in M.P. Document Writers Licensing Rules, 1966
(3)The Licensing Authority may grant refunds of the fees deposited under sub-rule 7 (1) or 7 (2) above, provided it decides not to grant or renew the licence and the claim for refund is lodged within three months from the date on which the refund becomes claimable and the applicant concerned comes to know that he is entitled to the refund. The procedure as to refund laid down in sub-rules (3) and (4) of Rule 120 of the Madhya Pradesh Registration Rules shall apply mutalis mutandis to refunds granted under this rule.
