(4)[] [Sub-sections (2), (3) and (4) re-numbered as sub-sections (3), (4) and (5) by Bihar Act 20 of 1950.] If the fee payable under [sub-section (3)] [Substituted by Bihar Act 20 of 1950 for the words and figure 'sub-section (2)'.] in respect of any licence is not paid within one month of the date of which it is required by that sub-section to be paid, such licence shall case to be in force.
