Section 12 in The West Bengal Government Premises (Regulation of Occupancy) Act, 1984
12. Payment of any amount after termination of license not to revalidate the license.
- Where payment of any amount as consideration for the occupation of any Government premises is tendered by the licensee or any other person after the termination of his license, the acceptance of that amount by, or on behalf of, the State Government or any other authority shall not be construed as revalidating or renewing or extending the license or conferring any right upon the licensee or any other person to remain in occupation of the said Government premises, but the amount may be adjusted against the compensation payable under section 15.
