Section 6 in The Himachal Pradesh Poisons (Possession and Sale) Rules, 2014
6. Duration of license.
- Subject to the provisions of rules 8 and 9, a license, unless suspended or cancelled, shall be valid for a period of five years from the date of issue of the same.Provided that if application for renewal of license is made before its expiry, or if the application is made within six months after its expiry, after payment of additional fee of five hundred rupees, the license shall continue to be in force until orders are passed on the application. The license shall be deemed to have expired, if application for its renewal is not made within six months after its expiry.
