(3)The fee for the renewal of a licence shall be the same as that for the grant of licence:Provided that if the application for renewal is not received within the time specified in sub-rule (2), the licence shall be renewed only on payment of an additional fee of :-(i)25% of the fee ordinarily payable if the application is received before the expiry of the licence;(ii)50% of the fee ordinarily payable if the application is received after the expiry of the licence;Provided further that the State Government or subject to the Control of the State Government, the Chief Inspector may waive the payment of additional fee by a written order for valid reasons.
