(1)(a)An application for the renewal of a licence shall be made to the Chief Inspector in Form No. 4, in duplicate, not less than 30 days before the date on which the licence expires. The application shall be accompanied by the treasury chalan as the proof of the payment of the amount of fees as specified in the Schedule given under Rule 6 :Provided that the State Government may by general or special order, extend the period for application for renewal of a licence.(b)No application for the renewal of licence made after the expiry of the period specified in sub-rule (a), or if the period is extended, after the expiry of such extended period, be entertained and the licence renewed unless it is accompanied by a treasury chalan as the proof of payment of the amount of fees specified in the Schedule referred to sub-rule (a) and an additional fee equal to 25 per cent fees payable for the licence which is to be renewed.
