Section 55 in The Static and Mobile Pressure Vessels (Unfired) Rules, 2016
55. Renewal of license.
(1)A license granted under these rules may be renewed by the Chief controller or Controller authorized by him.(2)Every license granted in Form LS-1A, LS-1B and LS-2 under these rules, may be renewed for a maximum period of five years where there has been no contravention of the Act or the rules framed there under or of any conditions of the license so renewed.(3)Where a license which has been renewed for more than one year is surrendered before its expiry, the renewal fee paid for the unexpired portion of the license shall be refunded to the licensee, provided that no refund of renewal fee shall be made for any financial year during which the Chief Controller receives the renewed license for surrender.(4)Every application for renewal of the license shall be made in Form AS-1 or AS-2, as the case may be, and shall be accompanied by the original license, which is to be renewed and renewal fee .(5)Every application for the renewal of a license shall be made so as to reach the licensing authority on or before the date on which it expires, and if the application is so made, the license shall be deemed to be in force until such date as the licensing or renewing authority renews the license or until an intimation that the renewal of the license is refused has been communicated to the licensee.(6)Where the renewal of a license is refused, the fee paid for the renewal shall be refunded to the licensee after deducting there from the proportionate fee for the period beginning from the date from which the license was to be renewed up to the date on which renewal thereof is refused.(7)The same fee shall be charged for the renewal of a license for every twelve months as for the grant of such license, if the application is received within the validity of the license:Provided that-(i)if the application with accompaniments required under sub- rule (4) is not received within the time specified in sub-rule (5) but received not later than three months, the license shall be renewed only on payment of a fee amounting to twice the fee ordinarily payable;(ii)if such an application with accompaniments is received by the Licensing or renewing authority after three months from the date of expiry of the license but not later than one year from the date of expiry of the license, the license may, without prejudice to any other action that may be taken in this behalf, be renewed on payment of late fee at the rate of one year license fee for every delay of three months or part thereof:Provided further that in case of an application for the renewal of a license for a period of more than one year at a time, the fee prescribed under the first provision, if payable shall be paid only for the first year of renewal.(8)No license shall be renewed if the application for renewal is received by the licensing or renewing authority after one year of the date of its expiry and in such case, the applicant has to seek fresh license by submitting all documents again including fresh no objection certificate from District Authority, if not obtained earlier and late fee for the entire period along with prescribed license fee.
