41. [ All applications for the renewal of licenses except and permits shall be received in the office of the Deputy Commissioner before the end of February each year along with license or permit fee, payable for the renewal of license or permit.
In case of delay, the Deputy Commissioner may admit such application before the expiry of the license or permit, provided that there are good and sufficient reason for the delay on payment of additional fee of twenty-five percent of the prescribed license or permit fee:Provided that the application for renewal of license or permit including those granted in the month of March may be admitted after the expiry of the license or permit, if there are good and sufficient reasons for the delay on payment of double the amount of license or permit fee payable, and the license or permit may be renewed with the approval of the Excise Commissioner:Provided further that in case of licence in form L-15/L-15F, L-16/L-16F, L-17/17F, L18/L-18F and L-18A/L-18AF, the licence fee is payable in two equal installments after completion of all documentary requirements. First installment of 50% of the licence fee should be paid before end of February each year, failing which additional fee of 25% of 1st installment shall be payable till 31st March and beyond that double the amount of 1st installment shall be payable. Second Installment of remaining balance amount of license fees should be paid before 30th September each year alongwith interest @ 12% per annum, failing which double the amount of 2nd installment shall be payable.] [[Substitution by Notification No. F. 10(3)/Fin. (Rev-I)/2013-14/DSVI/593, dated 5th August, 2013, for rule 41 (w.e.f. 5-8-2013). Earlier rule'41 was substituted by Notification No. F.10(5)/Fin.(Rev-I)/12-13/DS 111/499, dated 4th July, 2012 (w.e.f. 4-7-2012). Rule 41, before substitution stood as under:"41. All application for the renewal of licence and permit to be received by February end along with licence fee. - Unless the Government otherwise directs all applications for the renewal of licences and permits shall be received in the office of the Deputy Commissioner before the end of February along with licence or permit fee, payable for the renewal of licence or permit. In case of delay, the Deputy Commissioner may admit such application before the expiry of the licence or permit, provided that there are good and sufficient reasons for the delay on payment of additional fee of twenty-five per cent. of the prescribed licence or permit fee:Provided that the application for renewal of licence or permit may be admitted after the expiry of the licence or permit, if there are good and sufficient reasons for the delay or payment of double the amount of licence or permit fee payable, and the licence or permit may be renewed with the approval of the Excise Commissioner."]]
