Section 4 in The Maharashtra Beedi and Cigar Workers (Conditions of Employment) Rules, 1968
4. Application for renewal.
(1)Every application for renewal of a licence under section 4 shall be made in Form I. The application shall be accompanied by the following documents, namely:-(a)the licence sought to be renewed;(b)the treasury showing that the appropriate fee for the renewal of the licence prescribed by rule 10 has been paid.(2)The application together with the documents shall be sent by registered post or delivered by hand under acknowledgement to the competent authority.
