(1)Every licence except the licences granted for import or export of Ammonium Nitrate shall be renewable for a maximum period of five financial years ending on the 31st March.(2)Every application under sub-rule (1) for renewal of the licence shall be accompanied by the following documents, namely:-(a)application in Form R-1;(b)original licence;(c)required renewal fee as specified in rule 29.(3)A licence may be renewed by the authority empowered to grant such licence:Provided that a licence which has been granted by the Chief Controller may be renewed without any alteration by a Controller duly authorised by the Chief Controller in this behalf:Provided further that a licence, which has been granted by the District Magistrate, may be renewed without any alteration by a Sub-Divisional Magistrate or an Executive Magistrate duly authorised by the District Magistrate in this behalf.(4)Every application for the renewal of a licence shall be made so as to reach the licensing authority or the authority empowered to renew the licence on or before three months (i.e. 31st December) before the date on which the licence expires together with the licence fees:Provided that the application received after the 31st December till the date of expiry of the licence shall be treated as late application and the licences shall be renewed with the late fees equivalent to one year's licence fee.(5)If the application for renewal reaches the renewing or licensing authority on or before the date of expiry, the licence shall be deemed to be in force until such date as the licensing authority renews the licence or until an intimation that the renewal of the licence is refused has been communicated to the applicant and if no application is received till the date of validity of the licence, the licence shall stand expired.(6)The same fee shall be charged for the renewal of a licence for each year as for grant thereof.(7)Where a licence renewed for more than one financial year is surrendered before its expiry, the renewal fee paid for the unexpired portion of the licence shall be refunded to the licensee:Provided that no refund of renewal fee shall be made for the financial year during which the licensing authority received the renewed licence for surrender.(8)When a licence is renewed by the Chief Controller or a Controller, intimation to that effect shall be sent to the District Magistrate concerned and when a licence is renewed by the District Magistrate, intimation to that effect shall be sent to the Controller having jurisdiction.
