Section 13(b) in Bihar Targeted Public Distribution System (Control) Order, 2016
(b)The licenses issued under the provisions of the previous Order, 2001 shall be deemed valid under this Order, and the licensee having such kind of licenses shall have to get their licenses be converted under the provisions of this Order within six months from the date of its commencement by paying Rs 1000 (one thousand) as license fee through treasury challan.(ii)License Renewal Fees :- (a) The license shall be renewed for five years. On presentation of application in schedule 04 with renewal fee of Rs.500 (five hundred) deposited through treasury challan, the license shall be renewed by the licensing authority. The licensee shall get his license renewed within a month after the date of its expiry. Thereafter with the license fee a delay fee of Rs 100 (one hundred) at rate of per month shall be payable, and with delay fee the license shall be renewed in maximum eight months.
