Section 13 in Rajasthan Electrical Inspectorate (Formation of Technical Committee and Grant of Licence, Competency Certificate to work and Permit to work) Rules, 2016
13. Renewal of Licence, Certificate and Permit.
(1)Application for renewal of Licence, Certificate or Permit along with proof of payment of fees prescribed by the State Government, shall be submitted atleast one month before the date of expiry to the office of Chief/Senior Electrical Inspector (HoD).(2)Contractor's Licence granted to Private or Public Limited company or Partnership Firm shall be renewed for a period of five years if there is no change in legal entity of the company or Firm to whom licence was originally granted.(3)Contractor's Licence for Individual or Proprietor Firm shall be renewed for five years after the initial validity period. After the age of 65 years the licence is required to be renewed annually, subjected to the medical fitness certificate submitted by the applicant, in form-H, while making application.(4)The Certificate or Permit, granted to Supervisor, Wiremen or Chartered Electrical Safety Engineer as the case may be, shall be renewed as per the rule 8 of these rules.
