Section 6 in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Rules, 1959
6. Renewal of licence.
(1)[Application for the renewal of licence shall be in Form No. I and shall be sent to the competent authority in duplicate not less than one month before the date of expiry of the licence together with a treasury receipt for the fees for the renewal of the licence and the original licence.] [Substituted by G. O. Ms. No. 1167, dated 5th March, 1960.] On receipt of such application together with such fee, the licensing authority may renew the licence.(2)The fees to be paid for the renewal of the licence shall be as specified in the Table in sub-rule (2) of rule 3.(3)If the application for renewal is not made within the time specified in sub-rule (1) [* * *] [Omitted by G. O. Ms. No. 1167, dated 5th March, 1960.], the licence may be renewed only on payment of a fee of twenty-five per cent, in excess of the fee for the renewal of the licence.(4)Where the application for renewal is made within the time specified in sub-rule (1) [* * *] [Omitted by G. O. Ms. No. 1167, dated 5th March, 1960.], beedi industrial premises shall be deemed to be duly licensed until such date as the competent authority passes orders on the application for the renewal of the licence.
