(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.
