Section 12 in The U.P. Controlled Cotton Cloth and Yarn Dealers' Licensing Order, 1957
12.
A licence granted under this order shall, unless as previously cancelled or suspended, be valid for such period not exceeding [three years] [Deleted vide Notification No. 3155-BT/XVIII-B-96 T-58, dated November 15, 1958.] from the date of issue in any case, may be specified by the Licensing Authority but may on application made not less than one month before the expiry of the said period be renewed for such further period as may be specified by the Licensing Authority not exceeding [three years] [Inserted by Notification No. 7991/XVIII-10-740 (S)-76, dated 21.11.1978.] at a time on payment of the fees prescribed in respect of such licence in Schedule II:Provided that the Licensing Authority may for reasons to be recorded in writing refuse to renew a licence in which case the renewal fee deposited by the applicant shall be refunded on an application bearing court-fee stamp of Re. l being made by the applicant within one year of such refusal.
