Section 4 in The Rajasthan Beedi and Cigar Workers (Conditions of Employment) Rules, 1969
4. Application for renewal.
(1)Every application for renewal of a licence under Section 4 shall be made in Form I. The application shall be accompanied by the following documents, namely:-(a)the licence sought to be renewed;(b)the Treasury Receipt or a Crossed Indian Postal Order or a Bank Draft as the case may be showing that the appropriate fee for the renewal of the licence as specified in Rule 8 has been paid.(2)The application together with the documents specified in sub-rule (2) shall be sent by registered post or delivered by hand under acknowledgment to the competent authority;(3)The provisions of sub-rule (4) of Rule 3 shall, so far as may be, apply to an application made under this rule.(4)[ The competent authority, after receiving application under sub-rule (1), shall renew the licence within ten days of receipt of the application, if the applicant has complied with all the requirements as laid down in these rules.] [Added by Notification No. G.S.R. 5, dated 4.3.2016 (w.e.f. 7.3.1969).]
