(5)Every application for any licence or permission or for its renewal under this Act or the rules or bye-laws made thereunder, shall be made not less than thirty days and not more than ninety days before the earliest day on which such licence or permission is required or the licence expires.] [Substituted by Fifth Amendment Act 35 of 2005,w.e.f 24-08-2005.][****] [Omitted '(7) to (10) and Explanation' by Kerala Act No. 19 of 2017, dated 16.9.2017.]
