(2)Where a licensee submits his application for renewal of his license after the expiry of the period for which the license was granted, the licensing authority may, if he decides to renew the license, at his discretion, levy -(a)full fee as for initial grant of the license; and(b)a late fee of rupees two thousand, if he is satisfied that the delay is not justifiable or excusable, nor serious enough to warrant revocation of the license or prosecution of the licensee:Provided that if an application for renewal for a license in Form III is made within one month from the date on which the license expires, no late fee may be leviable.
