Section 8A(2) in Indian Wireless Telegraphy (Commercial Radio Operators Certificate of Proficiency and Licence to operate Global Maritime Distress and Safety System) Rules, 1997
(2)In case the holder of the licence applies for renewal of the licence after two years of the date of expiry of the licence, the holder shall be required to pass Part-II of the respective examination conducted by the Ministry of Communication (Wireless Planning and Coordination Wing) at various centres and in such cases, the validity of the licence shall be only for a period of Twenty years or life time from the date of declaration of result of the said examination, on payment of the fee as provided under sub-rule (1) of rule 8.]
