Section 13 in Bihar State Regulation of Cold Storage Licensing Rules, 1993
13. Filing of application for renewal of licence with fee.
(1)Application for renewal of licence made after the specified date in Rule 12 but not after 31st December shall also be considered by the Licensing Authority on payment of prescribed renewal fee and such late fee which is half of the renewal fee of such licence:Provided that the State Government may extend the last date of filing the application for renewal.(2)Fee and late fee shall be deposited in the Treasury through a challan under the "Head" specified in sub-rule (3) of Rule 5.
