Section 15(2) in The Rajasthan Agricultural Produce Markets Act, 1961
(2)When a licence has been suspended or cancelled, the holder of the licence shall forthwith produce such licence in the office of the market committee for being endorsed in the prescribed manner and he shall not be entitled to claim on account of such suspension or cancellation any compensation or refund of the whole or any part of the licence fee or of any other moneys.
