Section 7 in Madhya Bharat Women's and Children's Institutions Licensing Act, 1954
7. Renewal of Licence.-
(1)Application for renewal of a licence shall be tiled at least 60 days before the date of its expiry. If no such application is filed the licence shall automatically cease at the end of the calendar year.(2)The Licensing Authority on receipt of such application may make enquiries about the working and management of the institution, call for such further information as he may find necessary and may, if satisfied, renew the licence subject to such further conditions or requirements, if any, as he may deem necessary.
