Section 29 in The M.P. Licensing Board (Electrical) Regulations, 1960
29. [ Period and Renewal of Contractor's Licence. [Substituted by Notification No. 1318-F-1-21-XIII-86. dated 30-3-1990.]
- Every electrical contractor's licence granted or renewed under these regulations shall expire at the end of the last calendar year within three years from the date of issue or renewal and shall be renewed thereafter for the period of each three years.Applications for renewal together with the challan in support of having deposited the renewal fee, declaration of the staff in Form 'M' and the test certificate for instruments in Form 'N' shall be submitted to the Secretary atleast one month before the date of expiry of licence. A licence not renewed before the date of expiry will be treated as suspended and licence remaining unrenewed for six months after the date of expiry shall be treated as cancelled and a fresh licence will have to be taken after that period:Provided that the valid 'C' Class contractor licence issued prior to the enforcement of these amendments can be renewed on payments of prescribed fee and conditions as applicable under previous regulations for the period ending on 31st December, 1991, but that such licence after renewal shall be valid for the revenue district only for which it is endorsed.]
