Section 3(6) in The U.P. Khandsari Sugar Manufacturers' Licensing Order, 1967
(6)An applicant shall be entitled to a refund of licence fee paid-(a)on the rejection of his application; or(b)where an appeal has been preferred under sub-clause (5) on the rejection of the appeal:Provided that the applicant shall not be entitled to the refund of late fee paid, if any.
