Section 66(1) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(1)The Estate Officer concerned on receipt of intimation from the Head of Office under sub-regulation (i) of Regulation 51 regarding the issue of No Demand Certificate shall scrutinise its records and inform the Head of Office eight months before the date of retirement of the allottee, if any licence fee was recoverable from him in respect of the period prior to 8 months of his retirement. If no intimation in regard to recovery or outstanding licence fee is received by the Head of Office by the stipulated date, it shall be presumed that no licence fee was recoverable from the allottee in respect of the period proceeding 8 months of his retirement.
