If a license which has not been in force for 12 months is to be renewed, the Collector will make an approximate estimate of the sales which would probably have been made if the license had been in force for twelve months and shall forward the estimates for the orders of the Financial Commissioner as to the fee to be assessed for the ensuing years.If there were no sales at all at any vend during twelve months, the fee shall be proposed by the Collector taking into consideration the sales made during any of the previous three years, if he considers the renewal of the license necessary. The Collector shall forward his proposal to the Financial Commissioner for orders.
