37. Renewal of licence. - (1) The licence may be renewed by the licensing authority empowered to grant such a licence:
Provided that a licence which has been granted by the Chief Controller may be renewed without alteration by the Controller of Explosives duly authorised by the Chief Controller.(2)Every licence granted under these rules may be renewable for three calendar years where there has been no contravention of the Act or of the rules framed thereunder or of any condition of the licence so renewed.(3)Where a licence which has been renewed for more than one year is surrendered before its expiry, the renewal fee paid for the unexpired portion of the licence shall be refunded to the licensee provided that no refund of renewal fee shall be made for any calendar year during which--(a)the licensing authority receives the renewed licence for surrender, or(b)any carbide is received or stored on the authority of the licence.(4)Every application under sub-rule (2) shall be made in Form I and shall be accompanied by the licence which is to be renewed together with approved plans attached to the licence and the renewal fee.(5)Every application for the renewal of the licence shall be made so as to reach the licensing authority as least 30 days before the date on which it expires, and if the application is so made, the licence shall be deemed to be in force until such date as the licensing authority renews the licence or until an intimation that the renewal of the licence is refunded has been communicated to the applicant.(6)Where the renewal of the licence is refused, fee paid for the renewal shall be refunded to the licensee after deducting therefrom the proportionate fee for the period beginning from the date from which the licence was to be renewed upto the date on which renewal thereof is refused.(7)The same fee shall be charged for the renewal of the licence for each calendar year as for the grant thereof:-Provided that--(i)if the application with the accompaniments required under sub-rule (4) is not received within the time specified in sub-rule (5), the licence shall be renewed only on payment of a fee amounting to twice the fee ordinarily payable;(ii)if such an application with accompaniments is received by the licensing authority after the date of expiry but not later than 30 days from the date of expiry, the licence may without prejudice to any other action that may be taken in this behalf, be renewed on payment of twice the fee ordinarily payable:Provided further that in the case of an application for the renewal of the licence for a period of more than one calendar year at a time, the fee prescribed under clause (i) or (ii) of the first proviso, if payable, shall be paid only for the first calendar year of the renewal.
