9. [ Renewal of Licence. [Substituted by Notification No. 90/XXXVI-3-2018-83(Sa)-17, dated 13.3.2018 (w.e.f 28.11.1950).]
(1)The licence of a factory may be renewed by the Chief Inspector for ten years at a time on payment of requisite fee specified in the Schedule to Rule 7 for every year.However, the factories which come under purview of Section 2(cb) of the Factories Act, 1948, their licences may be renewed for five years at a time on payment of requisite fee specified in the Schedule to Rule 7 for every year and the licenses for the factories which also come under the purview of Rule 2(ja) of the Manufacturer, Storage and Import of Hazardous Chemicals Rules, 1989, may be renewed for three years at a time on payment of requisite fee specified in the Schedule to Rule 7 for every year:Provided that if the application for renewal is not received within the time specified in sub-rule (2), the licence shall be renewed only on payment of a fee twenty five per cent in excess of the fee ordinarily payable for the renewal of the licence:Provided further that the State Government may, by general or special order, extend the time for presentation of application for renewal of a licence.(2)Every application for the renewal of licence shall be sent online in Form No. 4 so as to reach the office of the Chief Inspector before two months of expiry of validity period and if the application is so made, the premises shall be held to be duly licensed until such date as the Chief Inspector renews the licence.(3)The Form No. 4 duly filled in shall be sent online by the occupier every year inspite of the renewal for more than one year so that it may reach the office of the Chief Inspector on or before thirty first day of October every year.(4)The application for the renewal of licence of a factory shall be disposed within fifteen working days of the date of application online except those factories which are covered under Section 2(cb) of the Factories Act, 1948 (Act 63 of 1948) or Rule 2(ja) of the Manufacture, Storage and Import of Hazardous Chemicals Rules, 1989 whose licence renewal applications shall be disposed within thirty working days. If the application for the renewal of licence is not rejected within the said time limit, the licence shall be deemed to have been renewed and the Chief Inspector shall send immediately the renewed licence to applicant and also inform the applicant on his e-mail address and his registered mobile number.]
