(7)The same fee shall be charged for the renewal of license for each calendar year as for the grant thereof:Provided that-(i)if the application with accompaniments required under sub-rule (4) is not received within the time specified in sub-rule (5), the license 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 license 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 case of an application for the renewal of a license for a period of more than one calendar year at a time, the fee prescribed under clause (i) or clause (ii) of the first proviso, if payable, shall be paid only for the first calendar year of renewal.
