Section 6(3) in The Rajasthan Shops and Commercial Establishment Rules, 1959
(3)The same fee shall be charged for the renewal of a certificate as for the grant thereof:Provided that if the application for renewal of a certificate is not received within one month after the expiry of the date of the expiry of the certificate, the Certificate shall be renewed only on payment of an additional fee of Re. 1/- over and above the fee ordinarily chargeable for grant or renewal of a certificate.
