55. Renewal of license or revalidation of approval.
(1)A license or approval may be renewed or the validity may be extended by the Chief Controller or Controller.(2)Every license granted in Form 'E"F' and 'G' under these rules, may be renewed for a maximum period of ten years at a time where there has been no contravention of the provisions of the Act or any rules framed there under or of any condition of the license so renewed.(3)Where a license or approval, which has been renewed for more than one year, is surrendered before its expiry, the renewal fee paid for the un-expired portion of the license shall be refunded to the licensee provided that no refund of renewal fee shall be made for the year during which the Chief Controller or Controller receives the renewed license for surrender.(4)Every application for the renewal of a license or approval shall be accompanied by the license or approval, which is to be renewed together with or without approved plans attached to the license, and the renewal fee.(5)Every application for the renewal of a license or revalidation of approval shall be made so as to reach the licensing authority on or before the date on which it expires and if the application is so made, the license shall be deemed to be in force until such date as the Chief Controller or Controller renews the license or until an intimation that the renewal of the license is refused has been communicated to the applicant.(6)Where the renewal of a license or approval is refused, the fee paid shall be refunded to the licensee after deducting there from the proportionate fee for the period beginning from the date from which the license or approval was to be renewed up to the date on which renewal thereof is refused.(7)The same fee shall be charged for the renewal of a license or approval for every twelve months for the grant of such renewal: Provided that-(a)if the application with accompaniments required under sub-rule (4) is not received within the time specified in sub-rule (5) but received not later than three months the license or approval shall be renewed or revalidated only on payment of a fee amounting to twice the fee ordinarily payable;(b)if such an application with accompaniments is received by the Chief Controller or Controller after three months from the date of expiry but not later than one year from the date of expiry, the license or approval may, without prejudice to any other action that may be taken in this behalf, be renewed or revalidated on payment of late fee at the rate of one year license or approval fee for every delay of three months or part thereof:Provided further that in the case of an application for the renewal or validity extension of a license or approval for a period of more than one year at a time, the fee prescribed under the first proviso, if payable shall be paid only for the first year of renewal.(8)No license or approval shall be renewed or revalidated if the application for renewal or revalidation is received by the Chief Controller or Controller after one year of the date of its expiry.(9)Renewal or validity extension of approval granted for cylinder manufacturing unit, valve manufacturing units and LPG regulator manufacturing unit, cylinder testing station, hot repair or reconditioning station for LPG and other welded cylinder shall be done for a maximum period of ten years on submission of following documents on or before expiry of approval, namely:-(i)renewal or revalidation application or request on company letter head duly signed by director or occupier or authorized signatory of the company;(ii)payment of the renewal or revalidation fees as prescribed in Schedule V;(iii)manufacture report or testing record or repairing records for entire period of validity of approval, valid ISO accreditation certificate issued by any Nationally and Internationally accredited agency for the entire period of validity of the approval before the expiry of the approval;(iv)an undertaking signed by director or occupier or authorized signatory of the company to the effect that there is no change in the organizational set up and technical manpower during the period of validity of approval;(v)original approval copy; and(vi)any other documents as specified by the Chief Controller.(10)The same fee shall be charged for the renewal or validity extension of approval for every twelve months for the grant of such renewal or validity extension.(11)The validity of approval granted for cylinder manufacturing unit, valve manufacturing unit and LPG regulator manufacturing unit, cylinder testing station, hot repair or reconditioning station of LPG and other welded cylinder, shall be effective from the date of issue of approval.
