(1)Whenever the authority which granted a licence, permit or pass under this Act considers that such licence, permit or pass should be withdrawn for any cause other than those specified in Section 36, it may [on remitting a sum equal to the amount of the fees payable in respect thereof for fifteen days] [Inserted vide Haryana Act No 20 of 1998.] withdraw the licence either :-(b)on the expiration of fifteen days' notice in writing of its intention to do so; or(b)forthwith without notice.(2)Compensation in the case of withdrawal. - If any licence, permit or pass be withdrawn under clause (b) of sub-clause (1) [ ] [Words 'in addition to the sum remitted as aforesaid' omitted by Haryana Act 22 of 1996.] there shall be paid to the licencee such [ ] [Word 'further' omitted Vide Haryan Act No. 22 of 1996.] sum (if any) by way of compensation as the Financial Commissioner may direct ;(3)Refund of fee of deposit. - When a licence, permit or pass is withdrawn under this section, any fee paid in advance or deposit made by the licencee in respect thereof shall be refunded to him after deducting the amount (if any) due to the State Government.[41A. Surrender and disposal of stock. - (1) When a licence, permit or pass is withdrawn under sub-section (1) of section 41 or amended under sub-section (3) of section 34, the holders of licences, permits or passes shall surrender the stock, as required in the notice issued in this behalf, remaining unsold with them on the date of withdrawal or amendment in the licence takes effect to the Deputy Excise and Taxation Commissioner or Excise and Taxation Officer (Excise) of the district concerned and any excise duty realised by the Government on the stock so surrendered shall be refundable.(2)Notwithstanding the fact that the period during which any licence, permit or pass is to be in force has not expired, the Collector may direct the holder thereof to dispose of his stock off intoxicant or export the same against valid permit before such date as may be specified in the order.(3)The Collector may also direct the owner of the stock of any intoxicant, who does not hold any licence, permit or pass for such stock to surrender such stock to the Deputy Excise and Taxation Commissioner or the Excise and Taxation Officer (Excise) of the district concerned before such date as may be specified in the order, and the owner shall comply with such direction.] [Inserted vide Haryana Act No. 22 of 1996.]
