Section 12 in Punjab Petition Writers (Revenue) Rules, 1982
12. Renewal of licence.
- Every licensee desiring to get his licence renewed, shall, before the date of expiry of the licence, make an application for renewal to the Licensing Authority in Form 'C' together with the proof of fee specified for renewal in rule 9 having been paid in the manner indicated in that rule.(2)Where the application for renewal is made within the time specified in sub-rule (1) the applicant shall, for the purposes of these rules, be deemed to be a licensee even during the period the application remains pending with the Licensing Authority.(3)[If the application for renewal is not made within a period of three months from the date of expiry of the licence, a penalty of rupees two for each month or part thereof, shall be charged.] [Subrule (3) Substituted vide Punjab, Notification No. G.S.R., 33/P.A. 16/1887/Section 106/A/Amendment (1)96., dated 2nd April, 1996.]
