(4)The Non-Scheduled Operator's Permit granted under sub-rule (2) shall, unless suspended or cancelled, remain valid for a period not exceeding [five] years, which may be renewed for a period not exceeding [five] [Substituted by Notificaiton No. G.S.R. 490 (E), dated 18.5.2017 (w.e.f. 23.3.1937).] years at a time.
