(1)Licence granted under the Act shall be either annual or temporary and in the form in Appendix III.(2)Temporary or licences may be granted-(a)in the case of a building or enclosure used for a travelling circus or show, for a period not exceeding one month at a time; and(b)in other cases a period not exceeding three month at a time;(3)Annual licences shall be granted only in respect of permanent building, but temporary licences may be granted in respect of such buildings if they are required only for occasional use at places of public resort or entertainment.(4)Temporary licences only may be granted in receipt of temporary buildings.(5)In respect of walled enclosures which have no roof or super-structure either annual or temporary licences may be granted.(6)Any licence granted may, from time to time, be renewed at the discretion of the Executive Officer-(a)in the case of an annual licence, for further periods of one year at a time; and(b)in the case of a temporary licence for such either further periods as the Executive Officer may think fit, but not exceeding at a time period specified in Clause (a) or Clause (b) of Sub-rule (2) as the case may be.
