Section 17(i) in Bihar Enlistment of Contractors Rules, 1992
(i)Renewal Fee - Renewal fee will be half of the registration fee if the application of renewal is received by the Competent authority within the validity of registration/renewal. If the application is received within one year after the expiry of validity period/renewal period, double the amount of registration fee will have to be deposited in the form of treasury challan.
