Section 55(7) in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016
(7)The same fee shall be charged for the renewal of a license for every twelve months as for the grant of such license, if the application is received within the validity of the license:Provided that-(i)if the application with accompaniments required under sub- rule (4) is not received within the time specified in sub-rule (5) but received not later than three months, the license shall be renewed only on payment of a fee amounting to twice the fee ordinarily payable;(ii)if such an application with accompaniments is received by the Licensing or renewing authority after three months from the date of expiry of the license but not later than one year from the date of expiry of the license, the license may, without prejudice to any other action that may be taken in this behalf, be renewed on payment of late fee at the rate of one year license fee for every delay of three months or part thereof:Provided further that in case of an application for the renewal of a license for a period of more than one year at a time, the fee prescribed under the first provision, if payable shall be paid only for the first year of renewal.
