Section 69(5) in The Rajasthan Agricultural Produce Markets Rules, 1963
(5)The licence shall remain in force from the date on which it is granted until the 31st of March following and may be renewed [upto a maximum period of five years] [Substituted by Notification No. F. 10(19)/Agriculture/Group II-B/78, dated 12.3.1987-Rajasthan Gazette, Part IV-C, dated 9.4.1987, p. 24, dated 12.3.1987.] on a written application and after such enquiries as are referred to in sub-rule (3), as may be considered necessary and on payment of fee specified in the bye-laws.
