Section 8A in Indian Wireless Telegraphy (Commercial Radio Operators Certificate of Proficiency and Licence to operate Global Maritime Distress and Safety System) Rules, 1997
8A. [ Additional fees for late renewal. [Substituted by Notification No. G.S.R. 1088(E), dated 5.11.2018 (w.e.f. 6.7.1998).]
(1)In case the holder of the licence does not apply for its renewal prior to the date of expiry of the licence as specified under sub-rule (2) of rule 8, the holder may apply for the renewal of licence within a period of two years from the date of expiry of the licence on payment of an additional fee at the rate of two per cent, per month of the renewal fee payable, as provided under sub-rule (1) of rule 8, subject to a minimum of two hundred and fifty rupees and if the delay in renewal is for more than twelve months, then, the additional fee under this rule shall be compounded annually and in such cases, the licence shall be renewed only for a period of Twenty years or life time from the date of expiry of the licence.(2)In case the holder of the licence applies for renewal of the licence after two years of the date of expiry of the licence, the holder shall be required to pass Part-II of the respective examination conducted by the Ministry of Communication (Wireless Planning and Coordination Wing) at various centres and in such cases, the validity of the licence shall be only for a period of Twenty years or life time from the date of declaration of result of the said examination, on payment of the fee as provided under sub-rule (1) of rule 8.]
