(1)Application for the renewal of a licence for a Class-I boat may be made by the owner of his authorised agent in writing to the Boat Surveyor. The Boat Surveyor may at his discretion before renewing the license require the boat to be produced for examination; and if he is of the opinion that the vessel satisfies the conditions specified under Rule 9, may renew the license for a period of one year for which a fee shall be payable in accordance with the scale prescribed under Rule 32.(2)Application for the renewal of a license for a Class-II boat shall be made in person by the owner or Manjhi of the boat.(3)If the owner, agent, Tindal or Manjhi fails to make application for the renewal of license for the boat within a month from the date of expiry of the old license he shall be charged license fees at double the rates.
