.-(1) A license may be renewed by the Chief Controller or Controller.(2)Every license granted in Form `E', `F' and `G' under these rules, may be renewed for a maximum period of ten years at a time where there has been no contravention of the provisions of the Act or any rules framed thereunder or of any condition of the license so renewed.(3)Where a license, which has been renewed for more than one year, is surrendered before its expiry, the renewal fee paid for the unexpired portion of the license shall be refunded to the licensee provided that no refund of renewal fee shall be made for the year during which the Chief Controller or Controller receives the renewed license for surrender.(4)Every application for the renewal of a license shall be accompanied by the license, which is to be renewed together with or without approved plans attached to the license, and the renewal fee.(5)Every application for the renewal of a license shall be made so as to reach the licensing authority on or before the date on which it expires and if the application is so made, the license shall be deemed to be in force until such date as the Chief Controller or Controller renews the license or until an intimation that the renewal of the license is refused, has been communicated to the applicant.(6)Where the renewal of a license is refused, the fee paid shall be refunded to the licensee after deducting therefrom the proportionate fee for the period beginning from the date from which the license was to be renewed up to the date on which renewal thereof is refused.(7)The same fee shall be charged for the renewal of a license for every twelve months for the grant of such renewal:Provided that-(a)if the application with accompaniments required under sub-rule (4) is not received within the time specified in sub-rule (5) but received not later than three months, the license shall be renewed only on payment of a fee amounting to twice the fee ordinarily payable;(b)if such an application with accompaniments is received by the Chief Controller or Controller after three months from the date of expiry but not later than one year from the date of expiry, the license may, without prejudice to any other action that may be taken in this behalf, be renewed on payment of late fee at the rate of one year license fee for every delay of three months or part thereof:Provided further that in the case of an application for the renewal of a license for a period of more than one year at a time, the fee prescribed under the first proviso, if payable, shall be paid only for the first year of renewal.(8)No license shall be renewed if the application for renewal is received by the Chief Controller or Controller after one year of the date of its expiry.
