Section 93(2) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010
(2)An application for renewal of a licence shall be made at least thirty days before the date on which the licence is due to expire:Provided that the authority competent to renew a licence may, on the payment of a fine of Rs. 5,000/- (Rupees five thousand only), by the applicant, entertain an application for renewal made after the expiry of the period of licence but within a period of three months after its expiry.Note: Every renewal of licence granted under this rule shall be deemed to have come into effect from the day following the date on which the licence expires.
