(3)Where the licensee fails to apply for renewal before the date specified in the sub-clause (1) it will not be lawful for the licensee after the date of expiry of his licence to run his cold storage:Provided that the Licensing Officer may, on receipt of an application and if he is satisfied with the explanation for the delay given by the licensee renew the licence after charging the penalty at the rate of Rs. 100 per month or part thereof :Provided further that the Licensing Officer may, for any procedural delay beyond the control of the licensee or any other sufficient reasons to be recorded in writing, waive off the whole or part of the penalty.
