Section 5(4) in The Goa Fruit and Ornamental Plant Nurseries (Regulation) Act, 1995
(4)Every licence granted under this section shall be valid for a period of five years from the date of issue and may, on an application made to it, be renewed from time to time by the competent authority for such period and on payment of such fee in such manner and on the fulfilment of such conditions as may be prescribed.
