(2)The District Authority likely grant for a term not exceeding three months from the date of expiration, suspension or cancellation, as the case may be, a temporary licence for the storage of carbide actually held at the time of the issue of the temporary licence:Provided that-(a)where the expired, suspended or cancelled licence was granted by an authority, other than the District Authority, no temporary licence shall be granted without previous consent of such other authority;(b)the fee chargeable on a licence granted under sub-rule (2) shall bear the same proportion to the fee charged on the expired or cancelled or suspended licence as the period covered by the temporary licence bears to a full year.
