Section 5 in Bihar Trade Articles (Licenses Unification) Order, 1984
5. Renewal of Licence.
- An application for renewal of a licence shall be made along with the fees determined under clause 6 to the Licensing Authority in Form 'B'. The licence may be renewed for one year/three years on the payment of renewal fee prescribed in Schedule IV. In case the licensee fails to furnish the application along with fee within the stipulated time i.e. 31st December, the Licensing Authority may entertain an application up to 31st January, on the payment of late fee as specified below:-(i)for the first fortnight Rs. 2.(ii)for the second fortnight Rs. 5.
