Section 42(3) in The Delhi Narcotic Drugs Rules, 1985
(3)(a)An authorisation or licence, except the licence in Form D.D. 5, shall remain in force from the date of issue till the 31 March, next following on which date it shall expire unless renewed.(b)The licence in Form D.D. 5 shall remain in force from the date of issue till the 31st March of the 3rd year following on which date, it shall expire unless renewed.(c)The said licence may be renewed for a similar period on the application of the licence holder if the licensing authority is satisfied that the licensee has not violated any terms and conditions of the licence or any provision of Act or these rules.(d)All applications of renewal of the said licence in Form D.D. 5 shall be accompanied by a fee deposit receipt of Rs. 15/- (rupees fifteen only) or court fee stamp of Rs. 15/- (rupees fifteen only).
