Section 18(3) in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000
(3)An application for the renewal of licence shall be made at least thirty days before the date on which the licence is due to expire:Provided further that the authority competent to renew a licence may, on the applicant's paying a penalty equal to the amount of annual licence fee, grant an application for renewal made within thirty days after the date of expiry of the due date. The authority competent to renew a licence may remit the penalty in whole or in part, if it is satisfied, by recording in writing that the delay was for reasons beyond the control of the applicant :Provided further that no licence shall be renewed for a part of the year.
