12. [ Renewal of licence] [Substituted by S.O. 2964, dated 27th June, 1983 (w.e.f. 23rd July, 1983).]. - (1) Every licensee desiring to get his licence renewed shall on or before the 31st day of October make an application in [Form 'E' (in duplicate) to the Licensing Officer accompanied with the renewal fees specified in Clause 7. The Form 'H' duly filled in by licensee shall be submitted on yearly basis to the Licensing Officer before the 31st day of October every year.] [The certain words, letters, brackets and figures, Substituted by S.O. 3100, dated 27th November, 1991 (w.e.f. 12th December, 1991).] Where a licensee fails to make an application within the date aforesaid he may make an application with the renewal fee at any time before the expiry of the licence on payment of a penalty calculated at rupees one hundred for the delay of every month or part thereof.
(2)On receipt of an application for the renewal of licence the Licensing Officer may either renew the licence or refuse to renew the same. Where renewal is refused the licensee shall be given an opportunity of being heard and the reasons for such refusal be recorded in writing and a copy thereof shall be furnished to the applicant and the renewal fee received from the applicant shall be refused to him.(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.
